Section 3(2) in Tamil Nadu Urban Local Bodies (Provision Of Special Facilities For The Differently Abled Persons In The Multi-Storeyed and Public Buildings) Rules, 2013
(2)Every person intend to construct or reconstruct a multi-storeyed or public building shall make necessary provision in the building plan itself for providing the special facilities for the differently abled persons in the manner as prescribed in sub-rule (1), while making application to the Commissioner or the Executive Authority of the urban local body concerned for issuing a building license.
