Section 7 in The Bihar and Orissa Places of Pilgrimage Act, 1920
7. Discretion to grant temporary or provisional licence.
- The Magistrate may license any house for a period not exceeding one month at a reduced fee, and may also, in case of urgency, if satisfied that sufficient accommodation cannot otherwise be provided for all the pilgrims visiting the town or place, provisionally license any house pending the result of the inspection of the Medical Officer of Health.
