Section 34 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
34. Non-discrimination on the road.
- The Government and the local authorities shall within the limits of their economic capacity and development provide for:(a)installation of auditory signals and red lights in the public roads for the benefit of persons with visually handicap;(b)causing curb cuts and slopes to be made in payments for the easy access of wheel-chair users and blind persons or persons of low vision;(c)engraving on the surface of the Zebra crossing for the blind or for persons with low vision;(d)engraving on the edges of railway platform for the blind or for persons with low vision;(e)devising appropriate symbols of disability;(f)warning signals at appropriate places.
