Section 124 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
124. Issue of demand slips. [Sections 88 to 90, 147, 148 and 150.]
(1)Soon after the finalisation of the assessment statement, demand slips in Form XLVII shall be prepared and served by the assessing authority upon each assessee. The service shall be effected either by the officer so authorised himself, or through a person authorised by him in this behalf or by post. In any case proper acknowledgement of the assessee shall be obtained in token of his having received the demand slip. Where the assessee is found absent or refused to receive or acknowledge the receipt of the demand slip, it shall be sent to him by post. When the demand slips are sent to the assessees by post, it shall be done under postal certificate and the postal certificate shall be deemed to be a proper acknowledgement of the assessee under this rule.(2)A progress report regarding the distribution of the demand slips shall be prepared and submitted by the said officer to the assessing authority in such manner as may be specified by him.
