45. Non-discrimination on the road.

The appropriate Governments and the local authorities shall, within the limits of their economic capacity and development, provide for

(a) installation of auditory signals at red lights in the public roads for the benefit of persons with visually handicap;

(b) causing curb cuts and slopes to be made in pavements for the easy access of wheel chair users;

(c) engraving on the surface of the zebra crossing for the blind or for persons with low vision;

(d) engraving on the edges of railway platforms for the blind or for persons with low vision;

(e) devising appropriate symbols of disability;

(f) warning signals at appropriate places.

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