Section 20(1) in The Bihar and Orissa Places of Pilgrimage Act, 1920
(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.
