Section 12(3) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
(3)For the purpose of registration of a home for women and children, the owner or manager of such home for women and children shall make an application to the Collector in such form containing such particulars, as may be prescribed. The Collector on being satisfied that a home for women and children has complied with the provisions of this Act and the rules made thereunder as regards registration, shall issue a certificate of registration, in such form as may be prescribed.
