Section 6 in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
6. Provision in respect of existing hostels and homes.
(1)Notwithstanding anything contained in this Act, but subject to the provisions of sub-section (2), every person maintaining or conducting a hostel, lodging house or home for women and children immediately before the commencement of this Act may continue the hostel, lodging house or home for women and children.(2)Every person entitled to continue the hostel, lodging house or home for women and children under sub-section (1) shall not continue the hostel, lodging house or home for women and children after the expiry of a period of two months from the date of commencement of this Act unless he obtains the licence under section 5 in respect of such hostel, lodging house or home for women and children.(3)Every application for a licence under sub-section (2), shall be in such form as may be prescribed and shall be accompanied by such fee not exceeding three thousand rupees as may be prescribed.
