Section 20(1) in Bihar and Orissa Places of Pilgrimage Act, 1920
(1)In every area to which this Act applies, there shall be constituted a fund, to be called the "Lodging house Fund", and there shall be place to the credit thereof in the District Treasury or in a Sub-Treasury, [or in any bank or branch bank used as a Government Treasury in or near the area] [Inserted by B. & O. Act 2 of 1931.], -(a)all sums levied and recovered within such area as fees [***] [The words 'fines, penalties' omitted by A. O.] of otherwise under this Act [not being fines or penalties] [Inserted by A. O.];(b)all sums which may be the allotted to the Fund from provincial revenues by the [State] [Substituted by A.L.O.] Government, or directed by the [State] [Substituted by A.L.O.] Government to the credited to the Fund; and(c)the net proceeds of the terminal tax, if any, imposed under Section 13:[Provided that a committee appointed under sub-section (2) may, with the previous sanction of the [State Government invest] [This proviso was added by B. & O. Act 2 of 1931.] any moneys not required for immediate use either in Government securities of any other form of security of which the [State Government may approve] [Substituted by A.L.O.].
