Section 10(1) in The Bihar and Orissa Places of Pilgrimage Act, 1920
(1)The Magistrate or the Medical Officer of Health may at any time-(a)enter and inspect any licensed house or any part thereof other than a zanana room;(b)after giving the prescribed notice of his intention to do so, enter and inspect any zanana room in a licensed house.Explanation. - The expression "zanana room" means any part of a house in the exclusive use and occupation of women who according to the custom and manners of the country ought not to be compelled to appear in public.
