Section 20(2) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
(2)Where A Home For Women And Children Registerable Under Sub-Section (1) Or Sub-Section (2) Of Section 12 Fails To Get Itself Registered Within The Period Specified For Registration, The Owner Or Manager Or Resident Manager Of Such Homes Shall Be Punishable With Imprisonment Which May Extend To Two Years And With Fine Which May Extend To Fifty Thousand Rupees.
