Section 7 in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
7. Licensing of protective homes.
(1)Application for a licence under Section 21(3) shall be made in Form III to the Government.(2)On receipt of an application for a licence, the Government shall cause full and complete investigation to be made through the Director or any officer authorised by him in this behalf before issuing the licence. The said Director or officer before reporting on the application to the Government shall record the statements of the applicant or applicants and the Special Police Officer appointed for that area. In addition, he may make enquiries from such social welfare workers or respectable persons of the locality as he may deem necessary. The Government, if satisfied, that the applicant or applicants is or are fit person or persons to whom a licence may be granted, any grant a licence in Form IV, which if granted will remain in force for a period of one year.(3)An application for the renewal of a licence shall be made in Form V at least thirty days before the date of its expiration. The licence may thereupon be renewed for a like period.(4)No licence issued or renewed under this Rule shall be transferable.(5)The management of every licenced home shall, wherever practicable, be entrusted to women.(6)The licensee shall comply with all the conditions of the licence and the provisions of the Act and these , rules and shall maintain all registers and accounts in the manner hereinafter laid and shall submit all statements and returns as prescribed in the Rules.
