41. Access to transport.—
(1) The appropriate Government shall take suitable measures to
provide,—
(a) facilities for persons with disabilities at bus stops, railway stations and airports conforming to
the accessibility standards relating to parking spaces, toilets, ticketing counters and ticketing
machines;
(b) access to all modes of transport that conform the design standards, including retrofitting old
modes of transport, wherever technically feasible and safe for persons with disabilities, economically
viable and without entailing major structural changes in design;
(c) accessible roads to address mobility necessary for persons with disabilities.
(2) The appropriate Government shall develop schemes programmes to promote the personal mobility
of persons with disabilities at affordable cost to provide for,—
(a) incentives and concessions;
(b) retrofitting of vehicles; and
(c) personal mobility assistance.
