Section 23 in Bihar and Orissa Places of Pilgrimage Act, 1920
23. Power to make Rules.
(1)The [State] [Substituted by A.L.O.] Government may after[previous publication] [ As or the procedure for previous publication, see B. & O. Act 1 of 1917.] make Rules for carrying out the purposes of this Act:Provided that without the previous sanction of the [Central Government] [Substituted by A. L.O. for the words 'Federal Railway Authority'.] no railway company or administration [operating a railway] [Inserted by A. O.] [within the meaning of Clause (20) of Article 366 of the Constitution] [Substituted by A.L.O. for the words and figure 'which is Federal Railway within the meaning of this Government of India Act, 1935'.] shall by such Rules be called upon to collect a terminal tax. -(2)In particular and without prejudice to the generality of the foregoing power, the [State] [Substituted by A.L.O.] Government may by such Rules -(a)provide for every matter by this Act directed or expressly or impliedly authorized to be prescribed;(b)prescribe the authority which may require a person to perform a work of or connected with conservancy or sanitation, or to perform such a work of any specified class;(c)prescribe the manner of service of any notice or order under this Act or any Rule made thereunder;(d)subject to the proviso to sub-section (1), prescribe the manner in which terminal tax shall be collected;(e)prescribe registers, forms and returns;(f)provide for the grant of pensions and gratuities to the Medical Officer of Health and to the members of the establishment entertained under Section 12;(g)provide for the creation and management of a provident fund or annuity fund, for compelling contributions thereto on the part of the members of the said establishment and for supplementing such contributions out of the Lodging-house Fund;(h)regulate the encampments, lodging and halting-places, saries and dharamshalas used by pilgrims in any place of pilgrimage, or on their journey thereto or therefrom;(i)prescribe measures to be taken for preventing the outbreak or spread of any epidemic disease;(j)in any area not being a municipality or part of a municipality, provide for all or any matters of or connected with conservancy, sanitation and medical relief.(3)The [State] [Substituted by A.L.O.] Government may in making any Rule under this Section directed that the breach thereof shall be punishable with fine not exceeding fifty rupees, and in case of a continuing offence, a further fine not exceeding twenty rupees for each day after written notice of the offence from the Magistrate.Repeals
