Section 29 in The Rights of Persons with Disabilities Act, 2016
29. Culture and recreation.
- The appropriate Government and the local authorities shall take measures to promote and protect the rights of all persons with disabilities to have a cultural life and to participate in recreational activities equally with others which include,-(a)facilities, support and sponsorships to artists and writers with disability to pursue their interests and talents;(b)establishment of a disability history museum which chronicles and interprets the historical experiences of persons with disabilities;(c)making art accessible to persons with disabilities;(d)promoting recreation centres, and other associational activities;(e)facilitating participation in scouting, dancing, art classes, outdoor camps and adventure activities;(f)redesigning courses in cultural and arts subjects to enable participation and access for persons with disabilities;(g)developing technology, assistive devices and equipments to facilitate access and inclusion for persons with disabilities in recreational activities; and(h)ensuring that persons with hearing impairment can have access to television programmes with sign language interpretation or sub-titles.
