Section 95 in The Haryana Rural Development Rules, 1987

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State of Haryana - Section

Section 95 in The Haryana Rural Development Rules, 1987

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 :-

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State of Haryana - Section

Section 95 in The Haryana Rural Development Rules, 1987

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