Section 10(4) in Haryana Local Area Development Tax Rules, 2001
(4)The granting of instalments under sub-rule (2), shall be subject to the following conditions, namely :-(a)that the importer furnishes adequate security to the satisfaction of the authority concerned for payment of arrears by instalments;(b)that the importer pays along with each permitted instalment interest chargeable under Sub-section (3) of Section 9 of the Act in respect of the amount of arrears outstanding upto the date of payment;(c)that the importer makes a declaration to the effect that no other application has been made to the authorities other than the authorities specified under sub-rule (2) for payment of arrears by instalments.
