Section 3(3) in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015
(3)After completion of the construction of the swimming pool, the owner or occupier of the swimming pool shall submit a completion report together with an application in Form-IV to the Executive Authority for grant of permission to operate the swimming pool. The application in Form-IV shall be submitted along with an affidavit in a non-judicial stamp paper for Rs.100/- in Form V.
