Section 104 in The Kerala Panchayat Buildings Rules, 2011
104. Facilities for Persons with Disabilities.
- All buildings under occupancy groups A2, B, C, D, E and F which have access to the public and all Apartment buildings / residential flats under occupancy group A1 shall be provided with the following facilities for the persons with disabilities:(1)Every such building shall have easy access to the main entrance through a ramp.(la)[ Every part of a building within a floor shall be accessible by a wheel chair and in ease of level difference between parts they shall be connected by ramp/slop ways with minimum specification as above.] [Inserted by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).](2)Every public building exceeding 1000 sq.metres and residential flats exceeding 2500 sq.metres built up area shall have lift or separate approach through a ramp (intended for persons with disabilities) to each floor:Provided that the entrance door width for each lift shall not be less than 90 centimetres.(3)The maximum gradient of any ramp approach intended for the persons with disabilities shall not exceed 1 in 12 and shall be finished with no slippery material. The minimum width of ramp shall be 120 centimetres and provided with hand rail of 80 centimetres height. The slope of all such ramps shall be constant within a building.(4)Toilets. - A minimum of one special water closet shall be provided for the use of persons with disabilities with essential provision of a wash basin at an easily accessible location with proper signages:Provided that, in the case of such special toilets;(a)[ they shall be provided at the ground floor for Al, A2, B, C, D, E and F occupancies and at every floor, in multiples of three for A2, B, C, D, E, and F occupancies;] [Substituted by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).](b)minimum size of toilet shall be 1.50m.x1.75m;(c)minimum clear opening of the door shall be 90cm. wide and the door shall swing out or be sliding or folding type;(d)suitable arrangements of vertical/horizontal handrails with 5 cm clearance from the wall shall be provided in the toilet;(e)The water closet seat shall be 50 cm. above the floor level;(f)at least one sink in each floor shall have a knee room of 70 cm height under the sink; and(g)Locks of such toilet doors shall be of a type that can be opened from outside in case of emergency.(5)Parking facilities: Surface parking for 2% of the required car parking as per these rules subject to a minimum of on car space, shall be provided near the entrance, exclusively for the persons with disabilities with maximum travel distance of 30 metres from the building entrance. The width of such parking bay shall be minimum of 3.6 metres.(6)Walks and paths: Walks shall be smooth with hard level surface suitable for walking and wheeling. Avoid grates and manholes in walks. If grates cannot be avoided, then bearing bar shall be perpendicular to the travel path and opening between bars shall not be greater than 12 mm in width. The walkway shall not cross vehicular traffic.(7)In Group A2 Lodging houses occupancies one room for every 25 rooms or part thereof shall be set apart for the persons with disabilities.(8)The following Other Special Treatments shall be provided, namely:-(a)All obstructions and projections up to a minimum of 2.1 metre height from the finished floor level shall be avoided;(b)Recoil doors shall be avoided, wherever there is access to the general public; .(c)Appropriate signages shall be provided at salient locations for facilitating the persons with disabilities
