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 the B. & O. Cess (Amendment) Act, 1916 (B. O. 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.
