Section 46 — Time limit for accessibility by service providers.

The Rights of Persons with Disabilities Act, 2016.
The service providers whether Government or private shall provide services in accordance with the rules on accessibility formulated by the Central Government under section 40 within a period of two years from the date of notification of such rules: Provided that the Central Government in consultation with the Chief Commissioner may grant extension of time for providing certain category of services in accordance with the said rules.

Official Hindi (PDF) ↗

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