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State of Haryana - Section

Section 86 in The Haryana Rural Development Fund Rules, 1984

86. Camel hair

Form 'A'[See rule 4(1), (8)]Date ____________________Notified Area Committee __________Daily Return or Sale Proceeds of Agriculture Produce and Amount of Cess LeviableName of Dealer _________ Licence No. ________ Last date when cess paid with receipt No. __________
Date Name of commodity Weight Rate Value Amount of cess leviable
           
_________________Total _____________Name and Signature of the Dealer ___________Date ______________Form B(See Rule 4(3), (12)]Book No. ________________Serial No. ________________Name of Notified Market Area ________________Date ________________Received Rs. __________ (Rs. ___________) Form M/s. ________ on account of the following :-
  Rs. Paise
1. Cess for the month on the basis of return in Form A.    
2. Arrears of cess as assessed by the Assessing Authority,under Rule 4(8).    
3. Fine as imposed by Assessing Authority under Rule 4(9).    
Total : ____________________Less refund, ifany ____________________Total :____________________Assessing Authority of the NotifiedMarket Area ____________________
Form C[See Rule 4(6)]Date ________________
Name of the dealer Amount Deposited Treasury Challan No. and date alongwith name of the treasury Name of the Notified MarketArea
1 2 3 4
       
Total ________________________________No. ________ Dated _______Total ___________A copy with a copy of Treasury Challan mentioned in Column 3 is forwarded to the ________________ District Collector ________________ for information and necessary action.Assessing Authority of the Notified Market Area ____________Assessing Authority of the Market Committee ________Form - D[See rule 4(7)]District ________________Month ________________
Name of the Market Committee Amount Deposited No. and date of Try. challan with which the cess has beendeposited in Try. along with name of Treasury/sub-Try.
1 2 3
     
A copy is forwarded for information and necessary action :-