Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(2) in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015

(2)
(i)The dimensions of the diving area of a pool that has diving boards or platforms of three meter or less in height shall conform to those shown in the figure in Annexure-II. In such pools, the distance from the plummet to the pool wall ahead shall be at least 11 m.
(ii)Swimming pools with the diving, facilities in excess of three meters in height shall comply with dimensions illustrated in the figure in Annexure -III and the Table there under. If the pool is used for swimming as well as diving, then transition slope from the deep to the shallow end shall not be steeper than one in three.
(iii)There shall be no obstruction extending from the wall or the floor into the clear area of the diving portion of the pool. There shall be an unobstructed distance of 5 m above the diving board measured from the centre of the front end of the board and this clearance shall extend at least 2.5 m behind, 2.5 m to each side, and 5 m ahead of the measuring point.
(iv)Handrails shall be provided at all steps and ladders leading to diving boards. Platforms and diving boards which are one meter or higher shall be protected with guard railings. One meter diving board guard rails shall be at least 76 cm above the diving board and extend to the pool water's edge. All platforms or diving boards higher than one meter shall have guard rails which are at least 76 cm above the diving board or platform and extend to the pool water's edge. Three meter platforms and boards shall have a side rail barrier.