(2)The following sums shall not be taken into account for the purposes of subsection (1), namely:-(i)penalties and fines, including any charge imposed under section 148 of the Land Revenue Code (Bombay V of 1897), as penalty or interest in case of default, but not including any fine levied under section 65 of the said Code on grant of permission to use land for a purpose unconnected with agriculture:(ii)occasional fixed payments, in communication of all claims of the State Government in respect of succession to or transfer of inams, payable on each succession or transfer of inams;(iii)land revenue on service inams land, recovered from inferior village servants for periods of unauthorised absence from service, and all other such charges of assessment on inams and watans for broken period and past years:(iv)fees for grazing when charged per head of cattle.
