Section 4(11A) in The Haryana Rural Development Fund Rules, 1984
(11A)[(i) No cess shall be levied on the sale or purchase of any agricultural produce manufactured or extracted from the agricultural produce in respect of which such cess has already been paid in any notified market area within the State.(ii)The dealer who claims exemption under this sub-rule shall maintain in form E true and correct accounts of the sale, purchase, processing as the case may be of the said agricultural produce and of the agricultural produce manufactured or extracted therefrom.]
