Section 10A in The Haryana Development and Regulation of Urban Areas Act, 1975
10A. [ Recovery of dues. [Substituted by Haryana Act No. 7 of 2019, dated 31.1.2019.]
(1)All dues payable to the Director under the provisions of this Act may be recovered as follows, namely: -(i)as arrears of land revenue upon a certificate of the amount due sent by the Director or an officer duly authorized by him in this regard to the Collector; or(ii)direct the bank holding the bank account of the person, company or other agency from whom the amount is due to the Director to freeze such account to the extent of the money due:Provided that the Director shall initiate or continue any one of the two modes specified in clause (i) or clause (ii) for recovery:Provided further that where the money on account of external development charges is due from the person, company or other agency granted a licence under this Act, the Director shall write to the Sub-Registrar having jurisdiction, to refuse, in exercise of the powers available under section 71 of the Registration Act, 1908 (Central Act 16 of 1908) to register any document for sale, exchange, gift, mortgage or lease of any immovable property located in the colony for which such licence was granted:Provided further that the Director or any other officer duly authorized by him in this regard shall, in case the mode of recovery under clause (ii) is initiated, provide an opportunity of being heard to the person, company or other agency from whom the money is due, not later than three days, from the date on which direction is given to the bank:Provided further that the defaulter shall continue to be liable for action, including criminal action, for such default under any other law for the time being in force.]
