Section 4(1) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Rules, 2015
(1)Every home for women and children, by whatever name it is called, which is established, registered or maintained under any other law on or after the date of commencement of this Act, shall be registered under this Act within a period of six months from the date of such registration or establishment or maintenance as the case may be.
