Section 37(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)Infrastructure. - The first contact centers of the Shelter Home shall have a fairly large physical space for reception of children along with attached bathing and toilet facilities. The Shelter Homes for transit care shall have the minimum facilities of boarding and lodging besides the provision for fulfilment of basic needs in terms of clothing. Both these centers of the Shelter Home shall be managed in such a way as to provide child centered community based reception centers for children.
