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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(1) in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015

(1)Separate shower, dressing booth and sanitary facilities shall be provided for each gender. The rooms should be well lit, drained, ventilated and of good construction using impervious materials. They shall be developed and planned to ensure maintenance of good sanitation throughout the building at all times. Floors shall have a slip-resistant surface and sufficiently smooth to ensure ease in cleaning.