Section 10 in Bihar and Orissa Places of Pilgrimage Act, 1920
10. Powers of entry and inspection.
(1)The magistrate or the Medical Officer of Health may at any time -(a)enter and inspect any licensed house or any part thereof other than a zanana room;(b)after giving the prescribed notice of his intention to do so, enter and inspect any zanana room in a licensed house.Explanation. - The expression "zanana room" means any part of a house in the exclusive use and occupation of women who according to the customs and manners of the country ought not to be compelled to appear in public.(2)The magistrate may by order in writing -(a)authorize any officer not below the rank of a Sub-Deputy Magistrate or Sub-Deputy Collector to exercise the above powers;(b)authorize any other person to exercise the above powers between the hours of 6 a.m. and 9 p. m.(3)Every person so authorized shall be deemed to be a public servant within the meaning of the Indian Penal Code.
