Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Haryana Rural Development (Amendment) Act, 2014 19 OF 2014 CONTENTS 1. Short title 2. Amendment of section 5 of Haryana Act 6 of 1986 Haryana Rural Development (Amendment) Act, 2014 19 OF 2014 An Act further to amend the Haryana Rural Development Act, 1986. Be it enacted by the Legislature of the State of Haryana in the Sixty-fifth Year of the Republic of India as follows :- 1. Short title :- This Act may be called the Haryana Rural Development (Amendment) Act, 2014. 2. Amendment of section 5 of Haryana Act 6 of 1986 :- In sub-section (1) of section 5 of the Haryana Rural Development Act, 1986,- (i) in the fourth proviso, for the sign "." existing at the end, the sign ":" shall be substituted; (ii) after the fourth proviso, the following proviso shall be added at the end, namely:- "Provided further that from the date of notification of the Haryana Rural Development (Amendment) Act, 2014, no fee shall be charged on vegetables and fruits, as mentioned in Schedule under clause (b) of rule 2 of the Haryana Rural Development Rules, 1987.".