Section 53(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)The design and structure of the homes shall be such as to minimize the risk of fire and to ensure safe evacuation from the premises. There shall be an effective alarm system in case of fire, as well as formal and drilled procedures to ensure the safety of the children. Facilities shall not be located in area where there are known health or other hazards or risks.
