Section 22 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
22. Surrender of license and its effect.-
The manager of licensed institution may by giving six months' notice in writing to the Government through the Licensing Authority of his intention to do so, apply for acceptance of surrender of the licence of the institution and accordingly at the expiration of six months from the date of notice, unless before that time the notice is withdrawn, the surrender of the licence shall take effect and the institution shall cease to function.
