Section 6(2) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
(2)Every person entitled to continue the hostel, lodging house or home for women and children under sub-section (1) shall not continue the hostel, lodging house or home for women and children after the expiry of a period of two months from the date of commencement of this Act unless he obtains the licence under section 5 in respect of such hostel, lodging house or home for women and children.
