Section 5 in The Haryana Rural Development Act, 1986
5. Imposition and collection of fee.
(1)With effect from such date, as the State Government may, by notification appoint in its behalf, there shall be levied on the dealers for the purpose of this Act, a fee on ad valorem basis, at the rate of [two] [Substituted for 'one' by Haryana Act No. 15 of 1999.] per centum of the sale-proceeds of agricultural produce bought or sold or brought for processing in the notified market area :Provided that except in case of agricultural produce brought for processing-(a)no fee shall be leviable in respect of any transaction in which delivery of the agricultural produce bought or sold is not actually made; and(b)the fee shall be leviable on the dealer only in respect of a transaction in which delivery is actually made:[Provided further that rate of fee on cotton with effect from 1st November, 2011 shall be 0.8 per centum:- Provided further that rate of fee on potato during the period from 22nd December, 2011 to 31st March, 2012 shall be 1 per centum.] [Added by Haryana Act No. 7 of 2012, dated 4.4.2012.](2)The fee as hereinbefore, provided shall be paid by the dealer, in such manner as may be prescribed, to such officer or person, as may be appointed or designated by the Board in this behalf.(3)Since the burden of fee imposed by sub-section (1) is not intended to be put to the dealer, the dealer shall be under a statutory obligation to add the amount of fee in the purchase price recoverable by him from the next purchaser of agricultural produce or the goods processed or manufactured out of it.(4)The arrears of fee shall be recoverable as arrears of land revenue.
