Section 3 in The Haryana Rural Development Fund Rules, 1984
3. Levy of cess.
[Sections 3 and 6] - [(1) The cess shall be levied on the dealer at the rate of one per cent of the sale proceeds of agricultural produce bought or sold or brought for processing by him in the notified market area.(2)The responsibility of paying the cess under sub-rule (1) shall be of the dealer who is the buyer and if he is not a Licensee under the Punjab Agricultural Produce Markets Act, 1961, then of the dealer who is the Seller. Such cess shall be leviable as soon as an agricultural produce is bought or sold.] [Substituted by Haryana Notification No. GSR 52/HA 12/83/S.6/84 dated 6.7.1984.]
