Section 53(6) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(6)Sanitation and Hygiene. - Each institution shall have the following facilities-(a)Sufficient and treated drinking water;(b)Sufficient water for bathing and washing clothes, maintenance and cleanliness of the premises;(c)Proper drainage system;(d)Arrangements for disposal of garbage;(e)Protection from mosquitoes;(f)Sufficient number of latrines in the proportion of atleast one latrine for seven children;(g)Sufficient number of bathrooms in the proportion of atleast one bathroom for ten children;(h)Sufficient space for washing;(i)Cleanliness in the Kitchen;(j)Fly-proof kitchen;(k)Sunning of bedding and clothing;(l)Availability of medical facility.
