Section 100(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)establish and maintain, at such places within its district as it thinks fit, staging bungalows and sarais for the use of travellers, and charge such fees for the use of such bungalows and sarais as it thinks fit:[* * *] [[The following proviso repealed by B. and O. Act 1 of 1923, is as under:'Provided that such fees shall in no case exceed the amount prescribed by the Commissioner.']]
