Section 14 in Haryana Local Area Development Tax Rules, 2001
14. Forms, registers, etc. to be written in ink.
[Section 13]. - (1) All entries in all forms, registers and other documents prescribed by the Act or these rules shall be made in ink or may be computer printed :Provided that where more than one copy of form, declaration, return, register or other documents has to be filed or written at the same time, entries may be made by a ball point pen or typewriter or a computer.(2)No entry in such forms, register and other documents shall be erased or overwritten. Incorrect entries shall be scored out under attestation and correct entry shall be recorded.
