Section 53(7) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(7)Accommodation. - The minimum standard of accommodation shall be as follows to the extent possible :-Dormitory : 40 square feet per juvenileClassroom : Sufficient accommodationWorkshop : Sufficient workspace.Play ground. - Sufficient playground age should be provided in each institution according to the total number of children in the institution and all children/children allowed to play for atleast two hours in a day in the playground.
