Section 45 in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995
45. Non-discrimination on the road .-The appropriate Governments and the local authorities shall, within the limits of their economic capacity and development, provide for-
(a)installation of auditory signals at red lights in the public roads for the benefit of persons with visually handicap;(b)causing curb cuts and slopes to be made in pavements for the easy access of wheel chair users;(c)engraving on the surface of the zebra crossing for the blind or for persons with low vision;(d)engraving on the edges of railway platforms for the blind or for persons with low vision;(e)devising appropriate symbols of disability;(f)warning signals at appropriate places.
