Section 41(3) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(3)The building or accommodation for an institution with 50 juveniles or children may include space for:-(i)2 Dormitories or living room,(ii)2 Classrooms,(iii)Sickroom/First aid room,(iv)Kitchen and Dining Hall, Store(v)Recreation room or hall, Library,(vi)Bathrooms, toilets/latrines,(vii)Counselling and guidance room(viii)Office rooms,(ix)Superintendent's room,(x)Workshop,(xi)Residence for Superintendent,(xii)Rooms for Juvenile Justice Board/Child Welfare Committee,(xiii)Play ground of sufficient area according to the total number of juveniles or children.
