Section 19 in The Bihar and Orissa Places of Pilgrimage Act, 1920
19. Power to perform work of which notice is given.
- Where any person is required to perform any work of or connected with conservancy or sanitation, and such person fails to perform such work within eight days after being served with a notice in that behalf, the Magistrate may cause such work to be performed and may recover the cost from such person as if it were a fine :Provided that in case of urgency where immediate remedy is in the opinion of the Magistrate essentially necessary, he may cause such work to be performed at any time after the issue of the notice, and may recover the cost as aforesaid :Provided that this section shall not apply to an area which is a Municipality within the meaning of the Bengal Municipal Act, 1884 (Bengal Act III of 1884).The Lodging-house Fund
