Section 14 in The Bihar and Orissa Places of Pilgrimage Act, 1920
14. Penalty for accommodating pilgrims in house not licensed.
- If any pilgrim is accommodated for gain in a house other than a licensed house, the owner of the house shall be liable for every pilgrim so accommodated to a fine not exceeding rupees [fifty] [Substituted vide Orissa Act No. 13 of 1991.] for every day or night during any part of which such pilgrim was accommodated in the house.
