Section 3(9) in The Haryana Rural Development Rules, 1987
(9)If the dealer fails to deposit the amount of fee within the extended period under sub-rule (2) [-] [Words 'or the period prescribed under sub-rule (8)' omitted by Haryana Notification No. GSR 7/HA 6/86/S.8/88 dated 29.1.1988.], the assessing authority may after affording him a reasonable opportunity of being heard impose a fine which may extend to five hundred rupees or upto 20 per cent the amount of fee due whichever is more. The fine shall be deposited with the assessing authority within seven days of the orders passed by him in this regard.
