Section 16 in The Bihar and Orissa Places of Pilgrimage Act, 1920
16. Penalty for accommodating excess number.
- If there is at any time resident in a licensed house a number of persons in excess of the authorised number, the owner of the house shall be liable to a fine not exceeding [fifty] [Substituted vide Orissa Act No. 13 of 1991.] rupees for each person so found in excess.Explanation. - In this section the expression "authorised number" means the total arrived at by adding the number of pilgrims entered in the licence to the number of residents to which regard was had under the provisions of Sub-section (1) of Section 6.
