Section 21(c) in Bihar and Orissa Places of Pilgrimage Act, 1920
(c)[ to the expenditure incurred on all acts and things which are necessary for carrying out the purpose of this Act or which are likely to promote the safety, health, welfare or convenience of pilgrims, or expenditure whereon may be declared by the Lodging House Committee, with the sanction of the [State Government, to be an appropriate charge on the Lodging-House Fund.] [Added by B. & O. Act 15 of 1939.]
