Section 8 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
8. Sanitation and hygiene.
- Every institution shall have the following facilities namely:-(a)Sufficient treated drinking water;(b)Sufficient water for bathing and washing clothing, maintenance and cleanliness of the premises;(c)Proper drainage system;(d)Arrangement for disposal of garbage;(e)Protection from mosquitoes;(f)Sufficient number of latrines in the proportions of at least one latrine for seven children;(g)Sufficient number of bathrooms in the proportion of at least one bathroom for ten children;(h)Sufficient space for washing;(i)Clean and fly-proof kitchen;(j)Sunning of bedding and clothing; and(k)Maintenance of cleanliness in the medical centre.
