Section 4 in Tamil Nadu Permanent Settlement Regulation, 1802
4. Articles of revenue which Government reserves right of abolishing or continuing. Land-tax to be permanently fixed exclusive of these articles.
- The Government having reserved to itself the entire exercise of its discretion in continuing or abolishing, temporarily or permanently, the articles of revenue included, according to the custom and practice of the country, under the several heads of salt and saltpetre - of the sayar, or duties by sea or land - of the abkari, or tax on the sale of spirituous liquors and intoxicating drugs - of the excise on articles of consumption of all taxes personal and professional, as well as those derived from markets, fairs or bazaars - of lakhiraj lands (or lands exempt from the payment of public revenue), and of all other lands paying only favourable quit-rents - the permanent assessment of the land-tax shall be made exclusively of the said articles now recited.
