Section 3 in Tamil Nadu Urban Local Bodies (Provision Of Special Facilities For The Differently Abled Persons In The Multi-Storeyed and Public Buildings) Rules, 2013
3. Provision of special facilities for the Differently abled Persons in Multi-storeyed and Public Buildings.
(1)In every multi-storeyed and public building, within the territorial area of an urban local body, the following special facilities shall be provided for the benefit of the differently abled persons, namely; -(a)A ramp with slope not exceeding 1:12 from the ground level of open space on road level to the entrance door of the lift or staircase;(b)A lift of sufficient size to accommodate the differently abled persons with a wheel chair;(c)A 90 centimetres high hand rail and an additional hand rail at a height of 75 centimetres above the finished level of the steps for stair cases and for steps to the ground floor plinth, even if they are enclosed on their sides by walls;(d)Sufficient number of special toilets for the use of the differently abled persons depending upon the plinth area and units, preferably located in the ground floor. The size of the toilet block, the arrangement of various accessories within the toilet shall follow the specifications given in the National Building Code;(e)Reservation of ten percent of the required car parking, subject to a minimum of two car parkings near the entrance of the building in such a way to provide easy access to the lift and the staircase.(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.(3)The Commissioner or the Executive Authority of the urban local body concerned shall, before giving approval for the construction of a new multi-storeyed and public building or re-construction of an existing building, ensure that necessary provisions have been made in the building plan for providing special facilities for the differently abled persons in the manner as prescribed in sub-rule (1).(4)In every existing multi-storeyed and public building, the special facilities for the differently abled persons shall be provided in the manner as prescribed in sub-rule (1), by the owner or occupier of that building within 180 days from the date of coming into force of these Rules. The Commissioner or the Executive Authority of the urban local body concerned shall ensure that the special facilities for the differently abled persons have been provided in such building in the manner as prescribed in sub-rule (1).(5)Where a building, which is not used as a multi-storeyed and public building, is proposed to be used as a multi-storeyed and public building, the special facilities for the differently abled persons shall be provided in such building by the owner or occupier, before such change of use and the concerned licensing authority who is empowered to permit such business, trade or profession shall permit to carry out such change of use in the building only after ensuring that the special facilities for the differently abled persons are provided therein in the manner as prescribed in sub-rule (1).(6)The Commissioner or the Executive Authority of the urban local body concerned shall, while receiving the notice of completion of a multi-storeyed and public building to be furnished by the owner of that building, shall ensure that the special facilities for the differently abled persons have been provided properly in such buildings in the manner as prescribed in sub-rule (1).
