Section 39(1) in Haryana Value Added Tax Rules, 2003
(1)If any sum is payable by a dealer as result of assessment under rule 28, the assessing authority shall supply an authenticated copy of the assessment order or of the order imposing penalty or both to him and shall serve simultaneously a notice in Form VAT-N4 upon him specifying the date, thirty days after the service of the notice, on or before which payment shall be made and he shall also fix a date on or before which the dealer shall furnish the treasury receipt in proof of payment.
