Section 127 in Haryana Municipal Corporation Act, 1994
127. Time and manner of payment of taxes or fees.
- Save as otherwise provided in this Act, any tax or fee levied under this Act, shall be payable on such dates, in such number of instalments and in such manner as may be determined by bye-laws in this behalf:Provided that if the tax or fee is not paid within one month of the due date, an interest at the rate of [one and a half per centum] [Substituted by Haryana Act No. 21 of 2012 for the words 'one per centum'.] per month shall be charged for every calendar month or Part thereof.
