Section 5 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
5. License required to run a women's or children's institution.-
No persons, association or corporation shall, without first having obtained a licence for the Licensing authority, own, establish, maintain or conduct any women's or children's institution under any name for reception or care of women and or children :Provided that this section shall not apply to the existing institutions for a period of three months from the commencement of this Act. During this period the persons, associations or corporation owning such institutions and who are managing or directing them may obtain license.
