Section 16(ii) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
(ii)No woman or child shall be received into any such institution after the date of such notice; but nothing in this rule shall be construed to affect the obligation of the Chief functionary to comply with all the requirements of this Act and the rules, regulations, directions and orders thereunder until the license ceases to take effect under rule 11.
