Section 33(3) in The Bihar and Orissa Medical Act, 1916
(3)In addition to the power conferred by Section 12 the Council may with the previous sanction of the [State] [Substituted by A. L. O.] Government make Regulations-(a)to prescribe the fees chargeable in respect of any registration under this Act; and(b)to regulate the keeping of accounts of such fees.
