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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(5)(a) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(a)Physical Infrastructure. - It should include separate facilities for children in the age group of 0-5 years with appropriate facilities for the infants. Separate facilities for children in the above age of 5 years and below the age of 10 years having different dormitories for boys and girls. The standard of accommodation as prescribed in Rule 24 shall apply. There should be adequate lighting, ventilation, heating and cooling arrangements, drinking water and toilets.