Section 38(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)Each institution shall have the following facilities, namely:-(a)Sufficient, clean and sterilized drinking water.(b)Sufficient water facilities for bathing, washing clothes.(c)Proper drainage system.(d)Arrangements for disposal of garbage.(e)Protection from mosquitoes.(f)Maintenance of cleanliness on the premises and of flushing latrines.(g)Sufficient number of urinals.(h)Sufficient number of latrines with working taps, buckets and jugs in the proportion of at least one latrine for seven children.(i)Sufficient number of bath rooms with working taps, buckets and mugs proportion in the proportion of at least one bath room for ten children.(j)Sufficient space for washing places.(k)Toilets and bathrooms shall be properly with a proper drainage system.(l)Cleanliness in the kitchen.(m)Fly-proof kitchen.(n)Sunning of bedding and clothing twice in a week. And(o)Cleanliness in the Medical Centre.
