Section 9 in The Bihar and Orissa Places of Pilgrimage Act, 1920
9. Modification of licence.
- Whenever the Magistrate is satisfied that any licensed house is fit for the accommodation of a less number only of pilgrims than the number entered in the licence, the Magistrate may modify such licence by entering therein such less number :Provided that if the change is not due to the fault of the licensee, the Magistrate shall refund to him such portion of the licence-fee already paid as he deems just and reasonable in the circumstances of the case.
