Section 7 in Rules under the Bihar and Orissa Places of Pilgrimage Act, 1920
7.
The owner or in his absence the person in charge of any licensed house(i)keep one sweeper for every hundred pilgrims;(ii)provide open kerosene tins, tarred within and without at the rate of one for every ten pilgrims, for the collection of rubbish and refuse;(iii)Cause the living rooms, verandahs and court yards to be swept and cleaned daily and the collections of rubbish and refuse to be removed;(iv)cause all wells attached to the licensed house to be thoroughly cleansed once a year and, except in the case of covered wells fitted with pump shall have all wells disinfected at such times and in such manner as the Magistrate shall prescribe;(v)cause all latrines, urinals, drains, cesspools and receptacles for rubbish to be cleaned daily;(vi)display on a conspicuous part of the main entrance of the house a ticket showing in red letters not less than six inches in height-(a)the registered number of licence;(b)the number of pilgrims which the house is licensed to accommodate;(c)the period during which the license is in force;(vii)display in conspicuous place on the lintel of each room or on the posts of each verandah licensed for the accommodation of pilgrims a ticket showing the number of pilgrims for which it is licensed;(viii)report immediately to the nearest police-station all cases of serious illness and all deaths occurring in the licensed house information shall be sent immediately by the officer-in-charge of the police station to the Medical Officer of Health, and(ix)afford assistance to the Medical Officer of Health or his assistant in removing the sick persons, if necessary, to hospital and in getting the house disinfected.Note.-The above Rules shall be entered on the license as the conditions thereof and any breach of these conditions is punishable under Section 17 of the Act.
