Section 39(2) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)Such Homes/ Centres should have the minimum facilities of boarding and lodging besides the provision for fulfilment of basic needs in terms of clothing, food, health care and nutrition etc. Such children in crisis situations may live in short-stay homes, which shall have adequate facilities for education, vocational training and recreation as well. The minimum requirement of space in the dormitories shall be 40 sqft. per child and one toilet for every ten children. The premises should be kept clean. There should be adequate provision for potable drinking water and water for sanitary purposes.
