(c)all sums of money payable to the State Government or to a department or an officer of the State Government or to a local authority,(i)by way of fees, fines, penalties, compensation or costs imposed or awarded by any authority, not being a civil or criminal Court, under this Act or under any other law for the time being in force, or(ii)on account of pasturage, forests rights, fisheries mills, natural products of land, water-rates, irrigation charges. maintenance and management of irrigation works and the like;
