Section 41(5) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015
(5)(i)the standards of accommodation as per the norms laid down in Rule 41(3) shall be observed to the extent possible and shall include a minimum of following facilities:(a)Dormitory or living rooms: 40 Sq. ft. per juvenile or child.(b)Toilet and bathrooms: at least one for every 8 children.(c)Classroom: 300 Sq. ft for each classroom for 25 children.(d)Sickroom/First aid room: 375 Sq. ft for each room.(e)Workshop: 75 Sq. ft. per juvenile or child.(f)Play ground: Sufficient play ground area shall be provided in every institution according to the total number of juveniles in institution(ii)there shall be proper and smooth flooring for preventing accidents;(iii)There shall be adequate lighting, ventilation, heating and cooling arrangements, safe drinking water and clean toilets, in terms of gender, age appropriateness and accessibility to persons with disability.(iv)All institutions under the Act shall make provision of first aid kit, fire extinguishers in kitchen, dormitories, store rooms, counselling room, periodic review of electrical installations, proper storage and inspection of articles of food stuffs, stand-by arrangements for water storage and emergency lighting.
