Section 224 in The Gujarat Municipalities Act, 1963
224. Pilgrims' lodging houses.
(1)No person shall, in any municipal borough which the State Government shall have declared by notification to be pilgrim centre for the purposes of this section and of clause (d) of sub-section (1) of section 275 use or permit to be used any place or building for the purpose of lodging pilgrims except under and in accordance with the conditions of a licence from the executive committee.(2)The executive committee may grant such licence subject to such conditions as it may deem fit and may at any time withdraw such licence on giving one month's notice to the licensee:Provided that where the licensee has contravened any of the conditions of the licence, the licence may be withdrawn without any further notice.(3)Whoever lodges or permits to be lodged any pilgrims in any place or building without or in contravention of any of the conditions of or after the withdrawal of or during the suspension of such licence, shall be punished with a fine not exceeding ten rupees for each such pilgrim for each day or part of a day during which such pilgrim has been so lodged.(13)Powers in case of Fine
