Section 16 in The Tamil Nadu Borstal Schools Act, 1925
16. Form of licence.
- Every licence granted under section 15 shall be in such form and shall contain such conditions as the [State Government] [Words 'Provincial Government' was substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may by rules direct.
