Section 53(a) in The Bihar and Orissa Local Self-Government Act, 1885
(a)expenses incurred by the District Board in-(i)the construction, repair and maintenance of any works [other than works connected with any school for the maintenance and management of which the Board is responsible under Section 62 or Section 63] which may become vested in, or be placed under the control and administration of, such Board under Part III of this Act;](ii)the acquisition, by purchase or otherwise, of offices for the use of the District Board, or of a house and land for the residence of the District Engineer [or any officer or servant of the District Board or Local Board] [Inserted by B and O Act 1 of 1923.], or the acquisition of land for, and the construction of, such offices or house; [* *] [The word 'and' repealed by Bihar Act 40 of 1950.](iia)[ the payment of an advance to the Chairman or Vice-Chairman of the District Board or Local Board for the purpose of enabling him to purchase a means of conveyance required for the discharge of his functions under this Act, subject to the repayment of the advance in such number of instalment and.subject to such other condition as may be prescribed; [Inserted by Bihar Act 40 of 1950.](iib)the establishment and maintenance of a dairy farm for the supply of milk and milk products to the public and for the improvement of breeds of cattle;(iic)the acquisition, establishment, improvement and maintenance of agricultural model farms to assist the growth and supply to the public of seeds of foodgrains vegetables and fruits of superior quality and the manufacture and sale of manures for agricultural or horticultural purposes; and](iii)the performance of duties imposed, and the exercise of powers conferred, by this Act;
