Section 8(2) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
(2)Without the previous written consent of the Collector, no licensee shall,-(a)change the name or location of a hostel, lodging house or home for women and children as specified in the licence;(b)alter the purpose of any service specified in the licence;(c)increase the number of inmates to be admitted by the hostel, lodging house or home for women and children.
