Section 4(9) in The Haryana Rural Development Fund Rules, 1984
(9)If the dealer fails to deposit the amount of cess during the period prescribed under sub-rule (2) or (8), the assessing authority may after affording him a reasonable opportunity of being heard impose a fine which may extend to five hundred rupees or upto the amount of cess due whichever is more. The fine shall be deposited with the assessing authority within seven days of the orders passed by him in this regard.
