Section 8 in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003
8. Sanitation and Hygiene.
- Every institution shall have the following facilities, namely -(a)sufficient treated drinking water;(b)sufficient water for bathing and washing clothes, maintenance and cleanliness of the premises;(c)proper drainage system;(d)arrangement for disposal of garbage;(e)protection from mosquitoes;(f)sufficient number of latrines in the proportion of at least one latrine for seven children;(g)sufficient number of bathrooms in the proportion of at least one bathroom for ten children;(h)sufficient space for washing;(i)clean and fly-proof for kitchen;(j)sunning of bedding and clothing; and(k)maintenance of cleanliness in the Medical Centre;
