Section 9 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
9. Accommodation.
- The minimum standard of accommodation to the extent possible, shall be as follows:-(a)Dormitory : 40 sq. ft. per juvenile.Classroom: Sufficient accommodation.Workshop : Sufficient work space.Playground : Sufficient playground area shall be provided in every institution according to the total number of juveniles in the institution.(b)The dormitories, classrooms and workshops shall have sufficient cross ventilation and light.
