Section 3(1) in Tamil Nadu Urban Local Bodies (Provision Of Special Facilities For The Differently Abled Persons In The Multi-Storeyed and Public Buildings) Rules, 2013
(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.
