Section 3(6) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Rules, 2015
(6)Renewal. - (i) Every application for renewal of the licence granted under sub-rule (5) shall be made to the Collector in Form I and shall be accompanied by fee of ' 3,000/- (Rupees three thousand only) in Banker's Cheque or Demand Draft drawn in favour of the Collector.(ii)An application for renewal shall be made not less than three months before the date of the expiry of the period of such licence:Provided that the Collector may allow such application after the expiry of the aforesaid period but before the expiry of the period of the licence, if he is satisfied that the applicant was prevented by sufficient cause from applying for renewal in time.(iii)The procedure for the renewal of the licence shall be the same as applicable to the issue of licence as specified in sub-rules (1) to (5).
