Section 57 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
57. Recreation.
(1)Every child shall have the right to atleast two hours for daily free exercise, in the open air whenever whether permits, during which the appropriate recreational and physical training shall normally be provided. Adequate space, installations and equipment shall be provided for these activities.(2)Every child shall have additional time for daily leisure activities, part of which should be devoted, if the child so wishes, to arts and crafts skill development.(3)The institution shall ensure that each child is physically able to participate in the available programmes of physical education. Remedial physical education and therapy shall be offered, under medical supervision, to children needing it.
