Section 3(1) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Rules, 2015
(1)Any person desiring to establish, maintain or conduct hostel, lodging house or home for women and children and any person who is entitled to continue the hostel, lodging house or home for women and children under sub-section (1) of section 6 of the Act shall make an application for licence in Form-I to the Collector.
