- Whenever rent or revenue payable by any person in respect of his land has been remitted or realisation of such rent or revenue has been suspended for any period, Government may, by order direct that forest cess, fuel cess or nistar cess, if any, payable by such person shall be remitted or, as the case may be, realisation of such cess shall be suspended for the period aforesaid.] [Substituted vide Orissa Act No. 10 of 1994.]
