Section 42 in The Rights of Persons with Disabilities Act, 2016
42. Access to information and communication technology.
- The appropriate Government shall take measures to ensure that,-(i)all contents available in audio, print and electronic media are in accessible format;(ii)persons with disabilities have access to electronic media by providing audio description, sign language interpretation and close captioning;(iii)electronic goods and equipment which are meant for every day use are available in universal design.
