Section 1370 in The Women's And Children's Institutions (Licensing) Act, 1956
1370.
A large number of bogus children's houses and orphanges are existing in the country and exploiting destitute women and children. Inhuman conditions prevail in these institutions. In order to protect women and children from such exploitation, legislation is necessary to regulate and licence orphanges and other institutions caring for women, and children under eighteen years of age, and to provide for the proper custody, case and training for their inmates. Article 39 of the Constitution relating to the Directive Principles of State Policy lays down inter alia that "That State shall in particular direct its policy towards securing that childhood and youth are protected against exploitation, and against moral and material abandonment". This Bill seeks to secure the early realisation of this objective". - Gazette of India, 1954, Extra.m Pt. II, section 2, page 28.[30th December, 1956]An Act to provide for the licensing of institutions for women and children and for matters incidental thereto.BE it enacted by Parliament in the Seventh Year of the Republic of India as follows:-
