Section 4 in The Haryana Local Area Development Tax Act, 2000
4. Registration.
- Every importer who is liable to pay tax under sub-section (2) of Section 3 of this act shall get himself registered under this Act in such manner on payment of such fee and within such period as may be prescribed :Provided that an importer who is fully exempt from payment of tax by virtue of notification issued under Section 11 of this Act, shall not be required to obtain registration under this Act so long as such notification remains in force.[Chapter IIA] [Chapter IIA added by Haryana Act No. 10 of 2001.]
