Section 173 in West Bengal Municipal (Building) Rules, 2007
173. Provisions for physically handicapped/disabled personnel.
Not-withstanding anything contained elsewhere in these rules, there shall be provisions in the building plans of public utility buildings for disabled friendly devices like ramps with railing, toilet and drinking water facilities, Braille or Auditory signals in all lifts in accordance with the provisions of Disabilities Act, 1995. Barrier free entry of disabled persons into departmental stores, theatres, with wheel chair, shall be ensured.
