Section 21(3) in The Immoral Traffic (Prevention) Act, 1956
(3)The State Government may, on application made to it in this behalf by a person or authority, issue to such person or authority a license in the prescribed from for establishing and maintaining or as the case may be, for maintaining a protective home and a license so issued may contain such conditions as the State Government may think fit to impose in accordance with the rules made under this Act:Provided that any such condition may require that the management of the protective home shall , wherever practicable, be entrusted to women:Provided further that a person or authority maintaining any protective home at the commencement of this Act shall be allowed a period of six months from such commencement to make an application for such license.
