Section 100(3a) in The Bihar and Orissa Local Self-Government Act, 1885
(3a)[ Veterinary dispensaries. - Establish and maintain veterinary dispensaries for the reception and treatment of horses, cattle and other animals, and charge such fees for the use of such dispensaries [as it thinks fit] [Clauses (3-a) to (3-d) were inserted by Bengal Act 5 of 1908.]:
