Section 5(b) in The Haryana Relief of Agricultural Indebtedness Act, 1976
(b)every debt owed to any person by an agricultural labourer, a rural artisan or a marginal farmer, whose annual household income exceeds two thousand and four hundred rupees and a small farmer shall be deemed to be wholly discharged if -(i)he, in the discharge of his debt, paid a sum exceeding or equivalent to double the amount of the debt at any time before the commencement of this Act;(ii)he, in the discharge of his debt, pays, after the commencement of this Act, a sum which, together with any sum already paid in the discharge of such debt, is equivalent to double the amount of the debt;
