(2)By tenure-holder and raiyat. - Every holder of a revenue free estate shall pay the amount of [local cess] [Substituted by Act 1 of 1916 for 'road cess and public works cess'.] due by him in two equal instalments or in one annual payment upon such days or day as shall be for that purpose appointed by any order of the [Board of Revenue] [Substituted by Act 6 of 1910 for 'Lieutenant-Governor'.].
