(2)Every holder of a revenue free estate shall pay the amount of [local cess] [Substituted by Bihar and Orissa Cess (Amendment) Act, 1916 Bihar and Orissa Act 1 of 1916), for 'road cess and public works cess'.] due by him in two equal instalments or in one annual payment upon such days or day as shall be for that purpose appointed by any order of the [Board of Revenue] [Substituted by the Bengal Cess (Amendment) Act, 1881 (Bengal Act 2 of 1881), for 'Lieutenant-Governor'.].
