Section 3(2) in The Haryana Rural Development Rules, 1987
(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.]
