Section 8(1) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
(1)The licence shall specify-(a)the name and location of the hostel, lodging house or home for women and children;(b)the name of the manager or resident manager thereof;(c)the nature of the homes, whether for women or for children or for both;(d)the number of inmates to be admitted by the homes;(e)the minimum standards regarding lodging, sanitation, health and hygiene; and(f)such other conditions and particulars as may be prescribed.
