Section 4 in The Bengal Orphanages And Widows' Homes Act, 1944
4. Prohibition to open or to carry on an orphanage, a widows' home or a marriage bureau without a licence.
- No person shall without, or otherwise than in conformity with the conditions of, a licence granted under this Act in the prescribed form open or carry on an orphanage, a widows' home or a marriage bureau :Provided that a person carrying on any such institution at the commencement of this Act shall be allowed a period of six months from such commencement to obtain such licence.
