Section 4(4) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Rules, 2015
(4)The owner or manager of every hostel or lodging house or home for women and children referred to in sub-sections (1) and (2) of section 12 of the Act shall make an application for registration to the Collector in Form IV. The Collector on being satisfied that an institution has complied with the provisions of the Act and these rules as regards registration, shall issue a certificate of registration in Form V.
