Section 5(2) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
(2)On receipt of an application under sub-section (1), the Collector may, after making such enquiry as he deems necessary, either grant or refuse to grant the licence. Every licence granted shall be in such form and subject to such terms and conditions as may be prescribed and shall be valid for a period of three years from the date on which it is granted.
