Section 4(2) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Rules, 2015
(2)Every hostel or lodging house or home for women and children by whatever name it is called, which is in existence on the date of commencement of the Act and which has been established, registered or maintained under any other law shall be registered under the Act within six months from the date of commencement of these rules. Subject to the provisions contained in sub-section (5) of section 12 of the Act, those children homes, which have already been registered under the Juvenile Justice (Care and Protection of Children) Act, 2000 (C A 56 of 2000) shall also be registered under the Act.
