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State of Odisha - Section

Section 18 in The Bihar and Orissa Places of Pilgrimage Act, 1920

18. Liability of persons in charge of licensed house in absence of owner.

- If the owner of a licensed house is absent therefrom, leaving it in charge of any other person, then such other person as well as the owner shall be liable to any penalty which may under this Act be imposed for any offence in respect of such house.