Section 17 in The Juvenile Justice (Punjab) Rules, 1987
17. Sanitation and Hygiene.
- Each institution shall have the following facilities namely :-(a)sufficient and treated drinking water,(b)sufficient water for bathing and washing clothes, maintenance of cleanliness on the premises and for flushing latrines,(c)proper drainage system,(d)arrangements for disposal of garbage,(e)protection from mosquitoes,(f)sufficient number of latrines in the proportion of at least one latrine for seven children,(g)sufficient number of bath rooms in the proportion of at least one bath room for ten children,(h)sufficient number of urinals,(i)sufficient number of washing places,(j)arrangements for getting the entire premises and buildings of the institution thoroughly cleaned at least once a day,(k)cleanliness in the kitchen,(l)fly proof kitchen.(m)arrangements for boiling clothes once a week, arrangements for washing for clothes every day.(n)Sunning of bedding and clothing twice a week, and(o)scrupulous cleanliness in the hospital.
