Section 53(6) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(6)Sanitation and Hygiene - Each institution shall have the following facilities -a. Sufficient and treated drinking water;b. Sufficient water for bathing and washing clothes, maintenance and cleanliness of the premises;c. Proper drainage system;d. Arrangements for disposal of garbage;e. Protection from mosquitoes;f. Sufficient number or latrines in the proportion of at least one latrine for seven children;g. Sufficient number of bathrooms in the proportion of atleast one bathroom for ten children;h. Sufficient space for washing;i. Cleanliness in the Kitchen;j. Fly-proof kitchen;k. Sunning of bedding and clothing;l. Availability of medical facility.
