Section 146 in Kolkata Municipal Corporation Building Rules, 2009
146. Provisions for physically handicapped or disabled persons.
- Notwithstanding anything contained elsewhere in these rules, there shall be provisions in all building plans of public utility buildings for disabled friendly devices like ramps with railing, toilet and drinking water facilities. Braille or auditory signals shall be provided in all lifts in accordance with the provisions of signage guideline laid down in National Building Code.
