Section 43 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
43. Sanitation and Hygiene.
- Every institution shall have the following facilities, namely:-(a)sufficient treated drinking water; water filters shall be installed;(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 by providing mosquito nets;(f)annual pest control;(g)sufficient number of well lit and airy toilets and bathrooms in the proportion of at least one for 8 children;(h)sufficient space for washing;(i)clean and fly proof kitchen and separate area for washing utensils;(j)sunning of bedding and clothing;(k)maintenance of cleanliness in the sick room/ first aid room/Medical Centre.
