Section 4(14) in The Haryana Rural Development Fund Rules, 1984
(14)If the appellate authority orders that some part of cess or fine as deposited by the dealer be refunded to the dealer, it shall in the first instance be adjusted in the cess to be paid by the dealer in the month following the orders passed by the appellate authority. In case the amount is not so adjusted the Administrator may order the refund of the amount by means of a refund voucher.
