Section 4(15) in The Haryana Rural Development Fund Rules, 1984
(15)[(i) The Administrator may authorise the grant of honorarium to the Assessing Authority and such other employees directly assisting the Assessing Authority in the collection of cess, maintenance of accounts and handling of any other work relating to cess. The amount of honorarium shall depend on the work load, income and such other factors and shall not be less than rupees five hundred and not mere than rupees one thousand five hundred per month for each notified market area. The Administrator may also authorise expenditure of not more than rupees five hundred per month to be incurred on stationery and other sundry charges. The amount thus authorised shall be met out of the imprest money placed at his disposal.(ii)The Assessing Authority and other employees assisting him in relation to the collection of cess shall be entitled to claim travelling and daily allowances at prescribed rates for journeys exclusively performed in connection with the cess.]
