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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(7) in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992

(7)The occupier of the factory concerned on receipt of demand notice from the Cane Commissioner in respect of survey charges shall, within one month, deposit the amount into the Government Treasury/Sub-Treasury under appropriate head of account, failing which such amount shall be recoverable from him as arrears of land revenue.