Section 3(3) in Tamil Nadu Urban Local Bodies (Provision Of Special Facilities For The Differently Abled Persons In The Multi-Storeyed and Public Buildings) Rules, 2013
(3)The Commissioner or the Executive Authority of the urban local body concerned shall, before giving approval for the construction of a new multi-storeyed and public building or re-construction of an existing building, ensure that necessary provisions have been made in the building plan for providing special facilities for the differently abled persons in the manner as prescribed in sub-rule (1).
