Section 14 in Bihar and Orissa Places of Pilgrimage Act, 1920
14. Penalty for accommodating pilgrims in house not licensed.
- If any pilgrim is accommodated for gain in a house other than a licenced house, the owner of the house shall be liable for every pilgrim so accommodated to a fine not exceeding rupees five for every day or night during any part of which such pilgrim was accommodated in the house.
