Section 2(d) in Tamil Nadu Urban Local Bodies (Provision Of Special Facilities For The Differently Abled Persons In The Multi-Storeyed and Public Buildings) Rules, 2013
(d)"Multi-storeyed and public building" means, a building having more than two floors, where public have an access for any purpose and used as a, -(i)school, college or University or other similar educational institution, hostel, library or lecture room;(ii)hospital, nursing home, dispensary or any other similar institution;(iii)boarding and lodging house;(iv)choultry or marriage hall;(v)cinema theatre, amusement park, swimming pool, recreation centre, motion picture house, assembly hall, auditorium, exhibition hall, museum, recreation pier and stadium;(vi)market for the display and sale of merchandise, either wholesale or retail;(vii)bank, ATM counter, insurance company;(viii)jewellery shop;(ix)shopping mall (any building providing multiple services or facilities to the public like shopping, cinema theatres, restaurants, etc., for example a multiplex or a shopping complex);(x)industry carrying the activities of production, manufacturing;(xi)institution of information technology services or radio broadcasting services or television stations;(xii)office of the Central Government or any State Government or any local authority or any body corporate owned or controlled by the Central Government or any State Government;(xiii)office by any quasi-Governmental organization or any Government undertaking controlled by the Central Government or any State Government; and(xiv)bus station and bus terminals;
