Section 3(5) in The Haryana Rural Development Rules, 1987
(5)The amount of the fee deposited with the assessing authority shall be credited into the account of the Board maintained in the [nationalised Banks or a co-operative bank] [Substituted by Haryana Notification No. GSR 7/HA 6/86/S.8/88 dated 29.1.1988.] within two days of the receipt thereof.
