Section 11(c) in Andhra Pradesh Women and Children's institutions (Licensing) Rules, 2010
(c)Where such appeal has been preferred but the order of revocation is upheld, from the date of the appellate order.(ii)When any institution ceases to function under Rule 9 or Rule 10 or 16, the Licensing Authority may direct that any woman or child who is an inmate of such home shall be-
