Section 20 in 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 place 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] [Inserted by B. & O. Act 2 of 1931.], -(a)all sums levied and recovered within such area as fees [***] [The words 'fines, penalties' omitted by A. O.] of otherwise under this Act [not being fines or penalties] [Inserted by A. O.];(b)all sums which may be the allotted to the Fund from provincial revenues by the [State] [Substituted by A.L.O.] Government, or directed by the [State] [Substituted by A.L.O.] Government to the 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 [State Government invest] [This proviso was added by B. & O. Act 2 of 1931.] any moneys not required for immediate use either in Government securities of any other form of security of which the [State Government may approve] [Substituted by A.L.O.].(2)The State 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this Act, the Lodging-house Fund constituted for any area:Provided that in area where the Bengal Municipal Act, [1884] [Repealed and re-enacted by B. & O. Act 7 of 1922.] 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 of that area and the remainder shall be elected or nominated in such manner as the [State] [Substituted by A.L.O.] Government may prescribe.
