Section 7 in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
7. Licensing of Protective homes. [Section 21(3) and 23(2)(g)].
(1)Application for a licence under sub-section (3) of section 21 shall be made in Form III to the State Government.(2)On receipt of an application for a licence, the State Government shall cause full and complete investigation to be made through an officer or authority appointed in this behalf before issuing the licence. The said Officer authority before reporting on the application to the State Government shall record the statements of the applicant or applicants and the special Police Officer appointed for the area. In addition, he may make enquiries from such social welfare workers or respectable persons of the locality as he may deem necessary. The State Government, if satisfied, that the applicant or applicants is or are fit person or persons to whom a licence may be granted, may grant a licence in Form IV, which if granted will remain in force for a period of one year.(3)An application for the renewal of a licence shall be made in Form V at least thirty days before the date of its expiration. The licence may thereupon be renewed for a like period.(4)No licence issued or renewed under this rule shall be transferable.(5)The management of every licensed home shall, wherever practicable, be entrusted to women.(6)The licensee shall comply with all the conditions of the licence and the provisions of the Act and these rules and shall maintain all registers and accounts in the manner hereinafter laid and shall submit all statements and returns as prescribed in the rules.
