Section 14(1) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
(1)The owner or manager of a hostel, lodging house or home for women and children shall,-(a)maintain all the buildings and all appliances, fixtures and fittings in the building in good repair and clean and hygienic condition;(b)keep the premises free from any accumulation of refuse, foul matter or undesirable growth;(c)ensure that all parts of the premises are adequately lit and ventilated at all times;(d)provide a suitable storage area, where refuse, waste or rubbish can be stored prior to their disposal;(e)provide and maintain in good repair and efficient working order any artificial lighting, emergency lighting and adequate fire extinguishers as prescribed under the relevant laws.
