Section 138(p) in The Bihar and Orissa Local Self-Government Act, 1885
(p)regulating the establishment and maintenance of staging bungalows and sarais, the holding of fairs and exhibitions, the offer of rewards for the destruction of noious, animals, [the establishment and maintenance of veterinary dispensaries, the appointment and payment of qualified persons to prevent and treat diseases, horses, cattle and other animals, the improvement of the breed of horses, cattle or asses and the breeding of mules, the making of grants-in-aid under clause (3-d) of Section 100 of this Act] [Inserted by Bengal Act 5 of 1908.], and the carrying out of any other work likely to promote the health, comfort or convenience of the public;
