Section 20(1) in M.P. Rights of Persons with Disabilities Rules, 2017
(1)Department of Urban Administration Panchyat and Rural Development, Railway and Public Works Department shall make the following provisions to ensure accessibility of the roads and buildings under their jurisdiction, other concerned departments using the infrastructure shall also be responsible;(A)Road(i)To exhibit on the road a hearing sign on red-light square for deaf and dumb and for blindness persons with disabilities exhibit necessary sign,(ii)to make slope on the steps for persons with disabilities using wheel-chair,(iii)to engrave the surface of the zebra-crossing for the persons with blindness or low vision,(iv)to engrave the side of railway platform for persons with blindness and low vision,(v)to develop the proper signs for disabled,(vi)to display warning signs on appropriate places.(B)In constructed buildings :-(i)to make ramp in public buildings;(ii)to make comfortable toilets for the persons with disabilities;(iii)to provide brail/signs and hearing signs in the lift;(iv)to make ramp in hospitals, primary health centers, places for medical treatment and rehabilitation;(v)to make barrier free access for persons with disability in the Government offices.
