Section 5(2) in Chhattisgarh Food and Nutritional Security Act, 2012
(2)Every school, referred to in clause (b) of sub-section (1), and local anganwadi shall have facilities for cooking meals, drinking water and sanitation:Provided that in urban areas facilities of centralized kitchens for cooking meals may be used, wherever required, as per the guidelines issued by the State Government.
