Section 36 in Punjab Urban Planning and Development Building Rules, 2018
36. Applicable provisions.
- In the case of public buildings or assembly buildings, provisions contained in the Persons with Disability (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 related to planning, designing and construction of public buildings and guidelines issued thereunder and space standards for Barrier Free Environment as specified under the said Act(as amended from time to time), shall also be complied with.Annexure-B of Part-3 (Anthropometrics and Requirements for Accessibility in Built-Environment for Elders and Persons with Disabilities) of National Building Code of India, 2016 (as amended from time to time) shall also be applicable for requirements of Differently-abled, Elderly and Children.
