7. Public revenues not liable for more local cess than has been paid to Collector by persons liable.
- Nothing in this Act contained shall be deemed to require the payment by the [State] [Substituted by A.L.O. for 'Provincial'.] Government [* * *] [The words 'of Bengal' omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] from the public revenues, of any sum as [local cess] [Substituted by Act 1 of 1916 for 'road cess.'] in excess of such sums as may have been paid as such cess to the Collector by person liable to pay the same.
