Section 21(2) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
(2)The Government may, instead of withdrawing a licence as laid down in sub-section (1) by notice served prohibit the further admission of women or children, as the case may be, to the institution for such time or beyond such members as may be specified in the notice or until the notice is revoked :Provided that before the issue of a notice under sub-section (1) and/or (2) a reasonable opportunity shall be given to the management of the institution to show-cause why the licence may not be withdrawn or further admissions to the institution may not be prohibited or curtailed, as the case may be.
