Passed by the Governor General of India in Council, on the 11th March, 1853.
Whereas it has been deemed expedient, that the monopoly of ??? in the Provinces of Coimbatore, Malabar and Canara, shall be ??? Regulations VII. and VIII. of 1811, and such parts of ??? V. of 1831, of the Madras Code, as relate to the said ??? are hereby rescinded.