Section 8 in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
8. Contents of licence.
(1)The licence shall specify-(a)the name and location of the hostel, lodging house or home for women and children;(b)the name of the manager or resident manager thereof;(c)the nature of the homes, whether for women or for children or for both;(d)the number of inmates to be admitted by the homes;(e)the minimum standards regarding lodging, sanitation, health and hygiene; and(f)such other conditions and particulars as may be prescribed.(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.
