Section 11 in Haryana Local Area Development Tax Rules, 2001
11. Methods of payment of money payable under the Act per the rules.
[Section 9]. - (1) The tax or other miscellaneous amounts payable under the Act or these rules shall be paid by the importer -(i)by remittance into the Appropriate Government Treasury; or(ii)by crossed demand draft or pay order in favour of the assessing authority; or(iii)where the amount does not exceed five thousand rupees to the taxation inspector against a receipt in Form DT-6.(2)Every payment made under the Act or under these rules into the Appropriate Government Treasury or the State Bank of India or Reserve Bank of India, shall be accompanied by a challan in Form DT-7.The challan Form may be obtained from any Government Treasury or from the office of any assessing authority.
