Section 1 in Rules under the Bihar and Orissa Places of Pilgrimage Act, 1920
1.
(i)Application for the grant of a licence for the accommodation of pilgrims shall be filed at least 20 days before the date fixed for the principal festival, which will be notified by the Magistrate in due time every year.Licence will ordinarily be granted for the period ending on the 31st December of the year in which it is granted.(ii)The application shall be in Form A appended to these Rules.
