Section 3(6) in Tamil Nadu Urban Local Bodies (Provision Of Special Facilities For The Differently Abled Persons In The Multi-Storeyed and Public Buildings) Rules, 2013
(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).
