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State of Bihar - Section

Section 50 in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

50. Recreation facilities.

(1)A provision of guided recreation shall be made available to all juveniles or children in the institutions.
(2)It shall include indoor and outdoor games, music, television, picnics and outings, cultural programmes and library.
(3)Every institution shall provide materials, toys, games in sufficient quantity to all children for recreational activities.