Section 23 in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
23. Health, Sanitation and hygiene.
- Each institution shall as far as possible, have the following facilities:(1)Sufficient and treated drinking water.(2)Sufficient water for bathing and washing clothes, maintenance of cleanliness on the premises and for flushing out latrines.(3)Proper drainage system.(4)Arrangements for disposal of garbage.(5)Protection from mosquitoes(6)Sufficient number of latrines in proportion of at least one for every ten children(7)Sufficient number of bathrooms in proportion of one bath room for ten children(8)Sufficient number of urinals(9)Sufficient number of washing places(10)Arrangements for getting the entire premises and buildings of the institution thoroughly cleaned at least once a day.(11)Cleanliness in the kitchen(12)Fly-proof kitchen(13)Arrangements for boiling clothes once a week, arrangements for washing of clothes everyday(14)Sunning of bedding and clothing twice a week(15)Scrupulous cleanliness in the hospital.
