Section 6(3)(f) in Rules under the Bihar and Orissa Places of Pilgrimage Act, 1920

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(3)(f) in Rules under the Bihar and Orissa Places of Pilgrimage Act, 1920

(f)Bathing accommodation.-Each licensed house accommodating more than twenty lodgers shall have such bathing accommodation as the Magistrate deems fit. If bathing accommodation is ordered, the floor must be laid in concrete or flags sand must be connected by a masonry surface drain with the general drainage of the premises.

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State of Bihar - Subsection

Section 6(3)(f) in Rules under the Bihar and Orissa Places of Pilgrimage Act, 1920