Section 12(1) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008
(1)The amount of any tax or interest assessed and penalty imposed under this Act by any authority shall be paid by the assessee in the manner prescribed by such date as may be specified in the notice of demand served upon the assessee and the date to be specified shall not be less than fifteen days but not more than thirty days from the date of service of such notice:Provided that the prescribed authority, may, in the manner and subject to such conditions, as may be prescribed, in respect of any assessee, for reasons to be recorded in writing, extend the date of payment, specified in the notice of demand, or allow such importer to pay the amount due by installments against an adequate security, subject to payment of interest for the extended period/ period of installments till the actual date of payment at the rate specified in sub-section (5) of section 9.
