- The payment of the [cess] [Substituted by Act 1 of 1916, for 'cesses'.] for each year by the holder of any land which is held rent-free shall be made by two equal instalments, or in one payment, [upon such days or day as shall be for that purpose fixed] [For list of orders made under Section 57 see the D. O. R. O. Volume I. Part 6.] by the [Board of Revenue] [Substituted by Act 4 of 1910 for the words 'Lieutenant-Governor'.].
