Section 6 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
6. Application of licence.-
(1)An application for a licence shall be made to the Licensing Authority in the prescribed form by the proprietor or the manager or a women's or children's institution.(2)The Licensing Authority shall thereupon cause enquiry to be made respecting such application with special reference to the antecedents and character of persons connected with the management of the institution, its constitution, aims, objects and financial stability, arrangements provided by it for board and lodging and general health of the inmates and facilities for their medical treatment, education and moral and vocational training designed to make them fit for rehabilitation in life as normal citizens. For purposes of such enquiries the Licensing Authority shall be entitled to call for such information as he may find necessary and the applicant shall be bound to furnish the required information, within the specified time.(3)The Licensing Authority after such enquiry may, if satisfied, grant a licence in respect of such an institution in such form and to such conditions and requirement as may be prescribed, and the licence so granted shall remain in force for the calendar year and shall have to be renewed year after year.(4)The licence besides giving the name of the institution, its managers, and its location shall specify the number, sex, age and other limitations as to the women or children to be admitted and the performance of the services and such other particulars as may be prescribed from time to time.(5)The Licensing Authority may for reasons to be recorded in writing refuse to grant a licence to any person, association or corporation or may vary the terms of licence granted by him.
