Section 5 in Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972
5. Scale of penalty. Section 3(2).
- If the dues are not paid by the last date specified in the bill the debtor shall be liable to pay in addition thereto a penalty at the scale of 2 per cent per month on the aggregate unpaid amount of that bill from the said date, upto the date of payment.
