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State of Haryana - Act

The Haryana Rural Development Rules, 1987

HARYANA
India

The Haryana Rural Development Rules, 1987

Rule THE-HARYANA-RURAL-DEVELOPMENT-RULES-1987 of 1987

Published on 3 April 1987
Commenced on 3 April 1987
[This is the version of this document from 3 April 1987.]
[Note: The original publication document is not available and this content could not be verified.]

The Haryana Rural Development Rules, 1987Published vide Haryana Government Notification No. G.S.R.30/H.A.6/86/S.8/87, dated 3rd April, 1987Haryana Government, Development and Panchayat DepartmentNo. G.S.R.30/H.A.6/86/S.8/87. - In exercise of the powers conferred by Section 8 of the Haryana Rural Development Act, 1986, the Governor of Haryana hereby makes the following rules, namely :-

1. Short title.

- These rules may be called the Haryana Rural Development Rules, 1987.

2. Definitions.

- In these rules, unless the context otherwise requires, -

(a)"Act" means the Haryana Rural Development Act, 1986;

(aa)[ "agency" means an individual society registered as such under the provisions of the Haryana Co-operative Societies Act, 1984 (22 of 1984), or a company registered as such under the Companies Act, 1956 (1 of 1956), or a firm registered as such under the Indian Partnership Act, 1932 (9 of 1932), to collect fee in case of fruits and vegetables in notified market area;] [Added by Haryana Notification No. S.O. 47/H.A. 6/1986/S. 8/2004. Dated 11.5.2004.]

(b)"agricultural produce" means the produce specified in the schedule to these rules;

(c)"appellate authority" means any person appointed by the Government to perform the functions of the appellate authority under these rules;

(d)"assessing authority" means any person appointed by the Government to perform the functions of the assessing authority under these rules;

(e)"Rural Development Fund Collector" means any person appointed by the Government to perform the functions of the Rural Development Fund Collector for a district under these rules; and

(f)"form" means a form appended to these rules.

3. Submission of returns etc.

[Section 5(2)] - (1) Every dealer shall submit to the assessing authority a return in form A showing his purchases and sales of each transaction of agricultural produce or each transaction of agricultural produce brought for processing, on the following day, but not later than [seven days] [Substituted for 'four days' by Haryana Notification No. GSR 7/HA 6/86/S.8/88 dated 29.1.1988.] from the day of transaction. If the dealer fails to submit the said return in time, the assessing authority may, after affording him a reasonable opportunity of being heard, impose a fine which may extend to rupees five hundred or up to twenty five per cent of the amount of fee whichever is more. The fine imposed shall be deposited within seven days of the order passed by the assessing authority in this behalf.

(2)The dealer shall deposit in cash with the assessing authority or the person [or an agency] [Words added by Haryana Notification No. S.O. 47/H.A. 6/1986/S. 8/2004. Dated 11.5.2004.] authorised by him in this behalf in writing, the fee that has become due from him on the basis of the return submitted by him under sub-rule (1) on the following day of the filing of the return. The assessing authority may condone delay up to [seven days] [Substituted for 'four days' by Haryana Notification No. GSR 7/HA 6/86/S.8/88 dated 29.1.1988.] after imposing a fine not exceeding twenty-five per cent of the fee recoverable :[Provided that the collection of fee may be leased or auctioned to an agency by the assessing authority with the prior approval of the Board, for any period not exceeding one year at a time on such terms and conditions as may be laid down by the Board. However, it shall be applicable only in case of fruits and vegetables in notified market area:Provided further that the Chairman of the Board may permit the payment of fee through cheque or bank draft, to the Government and semi-Government agencies engaged in procurement, processing, purchase or sale of agricultural produce.] [Substituted by Haryana Notification No. S.O. 47/H.A. 6/1986/S. 8/2004. Dated 11.5.2004.]

(3)The assessing authority or the person duly authorised by him in writing in this behalf shall issue a receipt to the dealer in form B in token of having received the amount of the fee.

(4)The amount of the fee so received shall be entered in a separate cash book to be maintained by the assessing authority.

(5)The amount of the fee deposited with the assessing authority shall be credited into the account of the Board maintained in the [nationalised Banks or a co-operative bank] [Substituted by Haryana Notification No. GSR 7/HA 6/86/S.8/88 dated 29.1.1988.] within two days of the receipt thereof.

(6)The assessing authority shall retain one copy of the bank receipt in his office and pass on the other copy to the Rural Development Fund Collector along with the statement in form C.

(7)The Rural Development Fund Collector shall submit a consolidated statement in form D to the Chairman of the Board by the fifteenth of each month. By the end of each month the Chairman or the person authorised by him shall reconcile the monthly deposits of the fee in the account of Board.

(8)[ The Assessing Authority shall scrutinise the returns submitted in form A on the basis of the register maintained by the Market Committee or the account books of the dealer or otherwise. If he detects non-payment or under-payment of the fee, he shall issue a notice to the dealer and after affording him a reasonable opportunity of being heard, call upon him to deposit the requisite amount of fee which the dealer is liable to pay along with a penalty which may extend to five hundred rupees or the requisite amount of fee, whichever is more within seven days.] [Substituted by Haryana Notification No. GSR 7/HA 6/86/S.8/88 dated 29.1.1988.]

(9)If the dealer fails to deposit the amount of fee within the extended period under sub-rule (2) [-] [Words 'or the period prescribed under sub-rule (8)' omitted by Haryana Notification No. GSR 7/HA 6/86/S.8/88 dated 29.1.1988.], the assessing authority may after affording him a reasonable opportunity of being heard impose a fine which may extend to five hundred rupees or upto 20 per cent the amount of fee due whichever is more. The fine shall be deposited with the assessing authority within seven days of the orders passed by him in this regard.

(10)The amount of arrears of fee or of fine as recovered under sub-rule (1), (2), (8) or (9) as the case may be, shall be deposited by the assessing authority within two days of its receipt in the same manner as provided in sub-rule (5).

(11)If the dealer fails to deposit the monthly fee or the arrears of fee or the fine imposed by the dates specified under sub-rule (1), (2), (8) or (9), as the case may be, the same shall be recovered as arrears of land Revenue.

(12)

(i)No fee shall be leviable on the sale or purchase of any agricultural produce manufactured or extracted from the agricultural produce in respect of which such fee has already been paid in any notified market area within the State [or outside the State] [Words added by Haryana Notification No. GSR 7/HA 6/86/S.8/88 dated 29.1.1988.].

(ii)[ The dealer, who claims exemption for the payment of fee leviable on any agricultural produce manufactured or extracted from the agricultural produce in respect of which the fee, has already been paid in another notified market area, shall make declaration and give certificate to the Assessing Authority in form E, where the fee has already been paid within a week of the day of bringing of agricultural produce within the notified market area. Form E shall be prepared in quadruplicate from the booklets duly attested and issued by the Assessing Authority against the payment fixed by the Assessing Authority. It will be the duty of the dealer claiming exemption from the fee under this sub-rule to send the original copy of form E to the Assessing Authority within whose market area the agricultural produce is brought. The second copy shall be sent to the office of the Assessing Authority within whose market area such agricultural produce was brought, and the third and fourth copies shall be retained by the dealer-purchaser and the dealer-seller, respectively, and the same shall be kept as a part of their accounts maintained in respect of fee] [Substituted by Haryana Notification No. GSR 7/HA 6/86/S.8/88 dated 29.1.1988.].

(13)Appeal against the order passed by the assessing authority shall lie to the appellate authority within thirty days from the date of passing of the order by the assessing authority : provided that no memorandum of appeal shall be entertained by the appellate authority unless it is accompanied by the receipt issued in form B in token of having deposited the fee, arrears or fee or fine, as the case may be. Every appeal preferred under this sub-rule shall be presented to the appellate authority in the form of memorandum enclosing the receipt of Rs. 10/- having deposited with the Board by the appellant or his duly authorised agent. The memorandum shall set forth concisely the grounds of appeal and shall be accompanied by a copy of the order, appealed against.

(14)The appellate authority may, after affording reasonable opportunity of hearing to the parties, confirm, modify or revoke the order appealed against. The order of the appellate authority shall be final.

(15)If the appellate authority orders that some part of fee or fine as deposited by the dealer be refunded to the dealer, it shall in the first instance be adjusted in the fee to be paid by the dealer in the month following the orders passed by the appellate authority. In case the amount is not so adjusted the Chairman may order the refund of the amount.

(16)The Chairman may authorise the grant of honorarium to such officers or officials of the Government or semi Government bodies or Corporation directly assisting in the collection of fee, maintenance of accounts and handling of any other work relating to fee. The amount of honorarium shall depend on the work load, income and such other factors and shall not be less than rupees two hundred and not more than rupees one thousand per month for each officer or official. The amount thus authorised shall be met out of the fund.

(17)[ The record maintained by the Assessing Authority shall be audited by the Examiner Local Funds Accounts Haryana once a year, on the payment of fee fixed by the Government from time to time.] [Substituted by Haryana Notification No. GSR 7/HA 6/86/S.8/88 dated 29.1.1988.]

4. Administration of Fund.

[Section 6] - The Fund shall be administered by the Board and the Chairman of the Board shall be authorised for payment out of the Fund of the Board for the purposes specified in the Act and rules made thereunder.

Schedule

[See rule 2(c)]

1. Wheat (Ganhu)

2. ["Barely (Jau)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

3. ["Maize (Makki)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

4. ["Great Millet (Jowar)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

5. ["Spiked Millet (Bajra)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

6. Paddy (Rice) (Dhan)

7. ["Gram and Kabli Gram (Chane Kale and Safaid)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

8. ["Green Gram (Mung)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

9. ["Black Gram (Mung)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

10. ["Phaseolus Aconitifolius (Moth)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

11. ["Lentil (Massur)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

12. ["Indian Colza (Sarson)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

13. ["Indian Rale (Toria)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

14. ["Rochet (Tara Mira)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

15. "[Cotton seed (Banaula)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

16. ["Ground-nut (Shelled and Unshelled and roasted)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

17. [ Cotton (unginned and ginned) (Kapaas and Rui).] [Substituted by Haryana Notification No. S.O.25/H.A.6/1986/S.8/2004. dated 27.2.2004.]

18. ["Cluster Bean (Guara)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

19. Dry and Green Fodder (Suka and Subaz Chara)

20. Potato (Alu)

21. Sweet Potato (Shakarkandi)

22. Onion Dry and Green (Piaz Khushak and Hara)

23. Arum (Arvi)

24. Cauli flower (Phul Gobi)

25. Cabbage (Band Gobi)

26. Carrot (Gajjar)

27. Radish (Muli)

28. Turnip (Salgam)

29. Tomato (Tamator)

30. Brinjal (Baingan)

31. Lady's Finger (Bhindi)

32. Peas Green (Matar Hare)

33. Garlic Dry (Lashan Khushak)

34. Orange (Malta)

35. ["Chillies Dry and Green (Mirach Khushak and Hari)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

36. ["Gur" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

37. ["Shakkar" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

38. ["Khandsari including sulpahr, desi khand and bura" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

39. Dry Peas (Matar Khushak)

40. Water Melon (Tarbuz)

41. ["Wool (oon)' omitted by Haryana Notification No. GSR 5/HA 6/86/S.8/200 dated 7.1.2000.]

42. Tinda Gourd (Tinda)

43. Bottle Gourd (Lauki)

44. Pumpkin round (Ghia Kadu)

45. Squash or Red Gourd (Halwa Kadu)

46. Bitter Gourd (Karela)

47. Cow Peas (Lobhia)

48. French Beans (Raj Maha and Soya Beans)

49. Long Melon (Tarr)

50. Elephant Food (Zime Kand)

51. Cucumbar (Khira)

52. Chappan Kadu

53. Musk Melon (Kharbuza)

54. Mango (Am)

55. Mandrain (Sangtara)

56. Lime (Nimboo)

57. Lemon (Galgal and Khatta)

58. Apple (Saib)

59. Guava (Amrud)

60. Pear (Nashpati)

61. Anar

62. Sweet Lime (Mitha)

63. Epricot (Khurmani)

64. Plum (Alubakhara and Alucha)

65. Peach (Aru)

66. Litchi

67. Sapota (Chickoo)

68. Loquat

69. Castaud Apple (Sharifa)

70. Walnut (Akhrot)

71. Sag (Palak and Sarson)

72. Ginger (Adrak)

73. Bhabar Grass

74. ["Sunehri" omitted by Haryana Notification No. GSR 7/HA 6/86/S.8/88 dated 29.1.1988.]

75. Banana

76. [-] [ 'Rosin' omitted By Haryana Notification No. GSR 66/HA 6/86/S.8/92 dated 13.5.1996.]

77. ["Arhar" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

78. Grapes

79. Ber

80. Oats

81. Barsem Seed

82. Sanghera

83. ["Til" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

84. Methi

85. Goat hair

86. Camel Hair

87. ["Turmeric (Haldi)" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

88. [-] [ 'Henna (Mehandi)' omitted By Haryana Notification No. GSR 44/HA 6/86/S.8/94 dated 6.6.1994.]

89. Mausami (sweet orange)

90. Kinnow

91. Spond Gourd (Ghia Tori)

92. Sweet Pepper (Shimla Mirch)

93. [ "Linseed (Alsi)" Omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

94. ["Gram Dal" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

95. ["Sun-Flowers Seed" omitted by Haryana Notification No. GSR 253/HA 6/86/S.8/92 dated 30.12.1999.]

Form A[See rule 3(1)(8)]Notified Market Area _______ Date _______Daily Return of Sale Proceeds of Agricultural Produce and Amount of Fee LeviableName of dealer _______ Licence No. _______ Last date when fee paid with receipt No. _______

Date	Name of Commodity	Weight	Rate	Value	Amount of fee leviable

Total _______Date _______Name and Signature of the Dealer _______Form B[See rules 3(3), 13]Book No. _______ Serial No. _______Received Rs. _______ (Rupees _______) From M/s. _______ on account of the following :-

	Rs.	Paise
1. Fee on the basis of return in Form A
2. Arrears of fee assessed by the Assessing Authority, underrule 3(2)
3. Fine as imposed by the Assessing Authority under rule 3(9)
Total ___________________Less refund, if any___________________Total ___________________AssessingAuthority of the Notified Market Area ___________________

Form C[See rule 3(6)]Date _______

Name of the dealer	Amount Deposited	Name of the Bank andAccount No.	Name of the NotifiedMarket Area
1	2	3	4

Total _______Total _______No. _______ Date _______A copy with a copy of receipt mentioned in Column 3 is forwarded to the Haryana Rural Development Fund Collector _______ for information and necessary action.Assessing Authority of the Notified Market Area _______Form D[See rule 3(7)]District _______ Month _______

Name of the Notified Market Area	Amount of fee deposited	Name of Bank and Account No.
1	2	3

A copy is forwarded for information and necessary action :-

1. The Chairman, Haryana Rural Development Board, Chandigarh.

2. The Director, Panchayats, Haryana, Chandigarh.

Total _______Date _______ Haryana Rural Development Fund Collector _______"Form E"[See rule 3(12)(ii)](Form of declaration and certificate)

1. Kind of agricultural produce.

2. Mode of transport with number of begs/packages.

3. Weight.

4. Notified market area from where purchased and fee paid.

5. Amount of fee paid with number and date of receipt.

6. Through whom purchased.

7. Name and address of the buyer or his agent.

8. Remarks.

I hereby declare that the particulars given above are correct.Signature of the Commission Agent___________________________Licence No. ____________Address ____________I hereby declare that the above mentioned agricultural produce has been bought from the notified market area and has been brought within the limits of the notified market area ________________ for the purchase of ___________________ and the particular given above are correct.Signature ____________Address of the dealer claiming exemption from the payment of Rural Development fee __________Licence No. ___________Address __________________________________To be prepared in quadruplicate.

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