Section 14(2) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
(2)The manager or resident manager of a hostel, lodging house or home for women and children shall not,-(a)store or keep or allow to be stored or keep any kerosene, petrol, spirit or any explosive or flammable substances inside the premises;(b)cause or permit any obstruction to be caused in any flight of stairs, passage or other means of escape.
