Section 6(2) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
(2)The Licensing Authority shall thereupon cause enquiry to be made respecting such application with special reference to the antecedents and character of persons connected with the management of the institution, its constitution, aims, objects and financial stability, arrangements provided by it for board and lodging and general health of the inmates and facilities for their medical treatment, education and moral and vocational training designed to make them fit for rehabilitation in life as normal citizens. For purposes of such enquiries the Licensing Authority shall be entitled to call for such information as he may find necessary and the applicant shall be bound to furnish the required information, within the specified time.
