Section 20 in The Bihar and Orissa Places of Pilgrimage Act, 1920
20. The Lodging-house Fund.
(1)In every area to which this Act applies, there shall be constituted a fund, to be called the "Lodging-house Fund", and there shall be placed to the credit thereof in the District Treasury or in a Sub-Treasury, or in any bank or branch bank used as a Government treasury in or near the area-(a)all sums levied and recovered within such area as fees, or otherwise under this Act, not being fines or penalties;(b)all sums which may be allotted to the fund from provincial revenues by the Provincial Government, or directed by the Provincial Government to be credited to the fund; and(c)the net proceeds of the terminal tax, if any, imposed under Section 13:Provided that a Committee appointed under Sub-section (2) may, with the previous sanction of the Provincial Government, invest any moneys not required for immediate use either in Government securities or in any other form of security of which the Provincial Government may approve.(2)The Provincial Government may appoint any person or a Committee to administer, in accordance with the provisions of this Act, the Lodging-house Fund constituted for any area :Provided that in any area where the Bengal Municipal Act, 1884 (Bengal Act III of 1884) is in force, the fund shall be administered by a Committee, at least one-third of whose number shall be elected by the Commissioners of the Municipality for that area and the remainder shall be elected or nominated in such manner as the Provincial Government may prescribe.
