Section 224(1) in The Gujarat Municipalities Act, 1963
(1)No person shall, in any municipal borough which the State Government shall have declared by notification to be pilgrim centre for the purposes of this section and of clause (d) of sub-section (1) of section 275 use or permit to be used any place or building for the purpose of lodging pilgrims except under and in accordance with the conditions of a licence from the executive committee.
