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State of Bihar - Section
Section 9 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
9. Accommodation.
- The minimum standard of accommodation, to the extent possible, shall be as follow -| (a) | Dormitory. | - | 40 square feet per juvenile. |
| Classroom. | - | Sufficient accommodation. | |
| Workshop. | - | Sufficient work space. | |
| Playground. | - | Sufficient playground area shall be provided in everyinstitution according to the total number of juveniles in theinstitution. | |
| (b) | The dormitories, classrooms and workshops shall havesufficient cross ventilation and light. |