Section 41 in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
41. Access to transport.
(1)The Government shall take suitable measures to provide,-(a)facilities for persons with disabilities at bus stops, railway stations and airports conforming to the accessibility standards relating to parking spaces, toilets, ticketing counters and ticketing machines ;(b)access to all modes of transport that conform the design standards, including retrofitting old modes of transport, wherever technically feasible and safe for persons with disabilities, economically viable and without entailing major structural changes in design ;(c)accessible roads to address mobility necessary for persons with disabilities.(2)The Government shall develop schemes programmes to promote the personal mobility of persons with disabilities at affordable cost to provide for,-(a)incentives and concessions ;(b)retrofitting of vehicles ; and(c)personal mobility assistance.
