Section 45 in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
45. Time limit for making existing infrastructure and premises accessible and action for that purpose.
(1)All existing public buildings shall be made accessible in accordance with the rules formulated by the Government within a period not exceeding five years from the date of notification of such rules :Provided that the Government may grant extension of time on a case to case basis for adherence to this provision depending on financial resources and other related parameters.(2)The Government and the local authorities shall formulate and publish an action plan based on prioritization, for providing accessibility in all their buildings and spaces providing essential services such as all primary health centres, civil hospitals, schools, railway stations and bus stops.
