Section 3(8) in The Haryana Rural Development Rules, 1987
(8)[ The Assessing Authority shall scrutinise the returns submitted in form A on the basis of the register maintained by the Market Committee or the account books of the dealer or otherwise. If he detects non-payment or under-payment of the fee, he shall issue a notice to the dealer and after affording him a reasonable opportunity of being heard, call upon him to deposit the requisite amount of fee which the dealer is liable to pay along with a penalty which may extend to five hundred rupees or the requisite amount of fee, whichever is more within seven days.] [Substituted by Haryana Notification No. GSR 7/HA 6/86/S.8/88 dated 29.1.1988.]
