Section 9(1) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
(1)The Collector may, after giving the licensee an opportunity of being heard, cancel any licence, if it appears to him-(a)that such licence has been obtained by misrepresentation or fraud;(b)that the licensee has contravened, or failed to comply with any of the provisions of this Act or the rules made thereunder or any of the terms and conditions of the licence;(c)that the management of the hostel, lodging house or home for women and children is being persistently carried on in an unsatisfactory manner or is being carried on in a manner highly prejudicial to the moral and physical well being of the inmates;(d)the hostel, lodging house or home for women and children, has in the opinion of the Collector otherwise rendered itself unsuitable for that purpose.
