Section 3 in Rules under the Bihar and Orissa Places of Pilgrimage Act, 1920
3.
If the Magistrate decides to license a house for which application has been made, he shall inform the applicant and shall require him to deposit in cash a license fee calculated on the total number of pilgrims for which the house is to be licensed at the rates specified in the schedule attached to these Rules :Provided that an additional fee the amount of which shall be fixed by the Magistrate but which shall not exceed 50% of the ordinary fee shall be payable if application is made between the 20th and the 10th day previous to the date fixed for a principal festival:Provided also that the Magistrate may permit the applicant to pay the license fee in such instalments as the Magistrate shall prescribe :Provided further that when the Magistrate permits payment by instalments, the applicant shall give security to the satisfaction of the Magistrate for the payment of the balance.The Magistrate shall not entertain an application for the grant of a license prescribed after the 10th day previous to the date of principal festival, unless he considers the grant of renewal of the license necessary in view of the large number of pilgrims.
