Section 23(1) in Bihar and Orissa Places of Pilgrimage Act, 1920
(1)The [State] [Substituted by A.L.O.] Government may after[previous publication] [ As or the procedure for previous publication, see B. & O. Act 1 of 1917.] make Rules for carrying out the purposes of this Act:Provided that without the previous sanction of the [Central Government] [Substituted by A. L.O. for the words 'Federal Railway Authority'.] no railway company or administration [operating a railway] [Inserted by A. O.] [within the meaning of Clause (20) of Article 366 of the Constitution] [Substituted by A.L.O. for the words and figure 'which is Federal Railway within the meaning of this Government of India Act, 1935'.] shall by such Rules be called upon to collect a terminal tax. -
