Section 4(5) in The Haryana Rural Development Fund Rules, 1984
(5)The amount of the cess deposited with the assessing authority shall be credited by him into the State Treasury or sub-treasury under the major head ["114-Community Development-other receipts-(Xiii) Haryana Rural Development Fund"] [Substituted for the words '29-Development and Welfare Fund (V) Haryana Rural Development Fund' by Haryana Notification No. GSR 52/HA 12/83/S.6/84 dated 6.7.1984.] through a treasury challan within two days of the receipt thereof.[-] [Words'after deducting sundry and other charges as provided in sub-rule (15).' omitted by Haryana Notification No. GSR 52/HA 12/83/S.6/84 dated 6.7.1984.][Provided that where there is no treasury or sub-treasury at sub-market yard or purchase centre, the amount of cess collected every day shall be sent to the Assessing Authority on the following day in cash or through Bank draft, and the time taken in so sending the money shall be in addition to two days.] [Proviso added by Haryana Notification No. GSR 52/HA 12/83/S.6/84 dated 6.7.1984.]
