Section 18 in Haryana Murrah Buffalo and Other Milch Animal Breed Rules, 2002
18. Procedure to impose penalty for non-payment of fee. Sections 5 and 17.
(1)On contravention of requirements of rules 15 and 17, the competent authority shall, in addition to receive the fee under Rule 15 also recover a penalty subject to minimum of two times and a maximum of five times of the amount of fee due to be recovered.(2)Such fee along with the penalty can be paid in cash or through a demand draft drawn in favour of "The Haryana Livestock Development Board" payable at Chandigarh either by the owner of the animals or by the purchaser of the animals or by the custodian of the animals.(3)The amount so paid by way of fee and penalty shall be deposited in the Fund either on the day of receipt or on the next working day of its receipt.(4)The recovery of fee along with penalty under this rule shall not amount to absolving the offenders of any other liabilities provided elsewhere in the Act.
