Section 26(3) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008
(3)The Board shall perform the following functions:-(i)It shall ensure that the funds generated under this Act shall be utilized exclusively for facilitating trade, commerce and industry in the State.(ii)It shall identify the areas which require immediate development or maintenance of infrastructure facilities out of proceeds of tax.(iii)It shall accordingly recommend allotment of proceeds of tax for the purposes specified in sub-section (1) of section 25.(iv)It shall recommend changes in the rate of tax in order to keep the levy as per the guidelines issued in this behalf from time to time.(v)It shall ensure that the proceeds of tax collected under this Act are not much more than the amount actually required for development of local areas.
