Section 23D(1) in Haryana Municipal Building Bye-laws 1982
(1)Approach to plinth level. - Every building shall have at least one entrance accessible to the handicapped and shall be indicated by proper signage. This entrance shall be approached through a ramp together with the stepped entry.(i)Ramped Approach. - Ramp shall be finished with non-slip material to enter the building. Minimum width of ramp shall be 1800 millimetre with maximum gradient 1:12, length of ramp shall not exceed 9.0 metres having 800 millimetre high handrail on both sides extending 300 millimetre beyond top and bottom of the ramp. Minimum gap from the adjacent wall to the handrail shall be 50 millimeter.(ii)Stepped Approach. - For stepped approach size of tread shall not be less than 300 millimeter. And maximum riser shall be 150 millimeter. Provision of 800 millimeter high handrail on both sides of the stepped approach similar to the ramped approach.(iii)Exit/Entrance Door. - Minimum clear opening of the entrance door shall be 900 millimeter and it shall not be provided with a step that obstructs the passage of a wheel chair user. Threshold shall not be raised more than 123 millimeter.(iv)Entrance Landing. - Entrance landing shall be provided adjacent to ramp with the minimum dimension 1800 millimeter x 2000 millimeter. The entrance landing that adjoin the top end of a slope shall be provided with floor materials to attract the attention of visually impaired persons (limited to coloured floor material whose colour and brightness is conspicuously different from that of the surrounding floor material or the material that emit different sound to guide visually impaired persons hereinafter referred to as "guiding floor material"). Finishes shall have a nonslip surface with a texture traversable by a wheel chair. Curbs wherever provided shall blend to a common level.
