Section 15 in The Bihar and Orissa Places of Pilgrimage Act, 1920
15. Penalty for accommodating persons in house after revocation or suspension of licence.
- When a licence in respect of any house has been revoked or suspended, if there is resident in such house any person other than a member of the family or a servant in the actual employ of the owner, the owner shall be liable to a fine not exceeding [fifty rupees] [Substituted vide Orissa Act No. 13 of 1991.] for each person so found.
