Section 23(2) in The Bihar and Orissa Places of Pilgrimage Act, 1920
(2)In particular and without prejudice to the generality of the foregoing power, the Provincial Government may by such rules-(a)provide for every matter by this Act directed or expressly or impliedly authorized to be prescribed;(b)prescribe the authority which may require a person to perform a work of or connected with conservancy or sanitation, or to perform such a work of any specified class;(c)prescribe the manner of service of any notice or order under this Act or any rule made thereunder;(d)subject to the proviso to Sub-section (1), prescribe the manner in which the terminal tax shall be collected;(e)prescribe registers, forms and returns;(f)provide for the grant of pensions and gratuities to the Medical Officer of Health and to the members of the establishment entertained under Section 12;(g)provide for the creation and management of a provident fund or annuity fund, for compelling contributions thereto on the part of members of the said establishment and for supplementing such contributions out of the Lodging-house Fund;(h)regulate the encampments, lodging and halting places, sarais and dharmsalas used by pilgrims in any place of pilgrimage, or on their journey thereto or therefrom;(i)prescribe measures to be taken for preventing the outbreak or spread of any epidemic disease;(j)in any area not being a Municipality or part of a Municipality, provide for all or any matters of or connected with conservancy, sanitation and medical relief.
