Section 100 in The Bihar and Orissa Local Self-Government Act, 1885
100. Miscellaneous powers of District Board, staging bungalows and sarais.
- It shall be lawful for a District Board [* * *] [The words 'with the approval of the Commissioner, and' repealed by the B. and O. Act 1 of 1923.] [subject to such rules and restriction as the [State] [Substituted for the words 'subject to any rules made by the Lieutenant Governor' by the Bengal Act 5 of 1908.] Government may, from time to time prescribe] under this Act to-(1)establish and maintain, at such places within its district as it thinks fit, staging bungalows and sarais for the use of travellers, and charge such fees for the use of such bungalows and sarais as it thinks fit:[* * *] [[The following proviso repealed by B. and O. Act 1 of 1923, is as under:'Provided that such fees shall in no case exceed the amount prescribed by the Commissioner.']](2)Rewards for destruction of noxious animals. - Offer rewards [* * *] [The words 'upon such scale as may be approved by the Commissioner' repealed by B. and O. Act 1 of 1923.] for the destruction of noxious animal within the district;(3)Fairs and exhibitions. - Hold, within [the] [Substituted for 'its' by Bengal Act 5 of 1908.] district, from time to time, fairs and exhibitions of cattle, country produce and agricultural implements, or local manufactures and incur such expenditure and charge such fees in connection therewith [as it thinks fit] [Substituted for the words 'as may from time to time be approved by the Commissioner' by B. and O. Act 1 of 1923.];(3a)[ Veterinary dispensaries. - Establish and maintain veterinary dispensaries for the reception and treatment of horses, cattle and other animals, and charge such fees for the use of such dispensaries [as it thinks fit] [Clauses (3-a) to (3-d) were inserted by Bengal Act 5 of 1908.]:(3b)Treatment of diseases of animals - Breeding of animals-appoint - and pay qualified persons to prevent and treat diseases of horses, cattle and other animals;(3c)Grant-in-aid of agricultural and veterinary improvement. - Establish and maintain dairy farms for supply of milk and milk products to the public and provide for the improvement of the breed of cattle;(3d)establish and maintain model agricultural farms and manure pits to assist the growth and development of agriculture on scientific lines and to provide for the supply to the public of seeds of foodgrains, vegetable and fruits of superior quality and the manufacture and sale of manures for agricultural or horticultural purposes; and](4)Works not otherwise provided for. - Undertake and carry out any other local work likely to promote the health, contort or convenience of the public, and not otherwise provided for by this Act.Chapter-II Duties and Powers of Local Boards
