Section 3(5) in Tamil Nadu Urban Local Bodies (Provision Of Special Facilities For The Differently Abled Persons In The Multi-Storeyed and Public Buildings) Rules, 2013
(5)Where a building, which is not used as a multi-storeyed and public building, is proposed to be used as a multi-storeyed and public building, the special facilities for the differently abled persons shall be provided in such building by the owner or occupier, before such change of use and the concerned licensing authority who is empowered to permit such business, trade or profession shall permit to carry out such change of use in the building only after ensuring that the special facilities for the differently abled persons are provided therein in the manner as prescribed in sub-rule (1).
