Section 51(1) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(1)Every Officer in charge shall ensure that every child has the right to adequate and appropriate nutrition. Residents shall receive food that is suitably prepared and presented at normal meal times and of a quality and quantity to satisfy the standards of dietetics, hygience and health and as far as possible, religious and cultural requirements. Clean drinking water should be available to every child at any time.
