Section 53(2) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(2)The design of the institutions and the physical environment to the extent possible, shall be in keeping with the rehabilitative aim of residential treatment, with due regard to the need of the child for privacy, sensory stimuli, opportunities for association with peers and participation in sports, physical exercise and leisure-time activities. Though existing infra-structure available with the State Government may be utilized, a concerted effort shall be made to re-organize the decor of all State institutions so that they project the image of child centred Homes and not that a Jail or Government office. Coloured paint for walls and furniture, posters and exhibition boards shall be made available to children themselves who may use the same to decorate their home.
