Section 10(5) in Haryana Local Area Development Tax Rules, 2001
(5)The authority specified under sub-rule (2), to whom the application is made under sub-rule (1), may after making such inquiry as it deems fit, by an order in writing, subject to the conditions specified under sub-rule (4), permit an assessee to pay the arrears in such instalments and subject to such conditions, as may be specified in its order.
