Section 3(4) in Tamil Nadu Urban Local Bodies (Provision Of Special Facilities For The Differently Abled Persons In The Multi-Storeyed and Public Buildings) Rules, 2013
(4)In every existing multi-storeyed and public building, the special facilities for the differently abled persons shall be provided in the manner as prescribed in sub-rule (1), by the owner or occupier of that building within 180 days from the date of coming into force of these Rules. The Commissioner or the Executive Authority of the urban local body concerned shall ensure that the special facilities for the differently abled persons have been provided in such building in the manner as prescribed in sub-rule (1).
