Section 3(2) in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015
(2)(a)The application in Form-I shall be submitted to the Executive Authority along with the particulars and other documents required in that Form, an affidavit by the applicant in a non-judicial stamp paper for Rs.100 in Form-II and a fee of Rs.5,000/-. In case of swimming pools with diving facility, the applicant shall attach the clearance certificate of the Public Works Department along with the application.(b)The Executive Authority shall, after making an enquiry and after examining the application as per the rules, grant or refuse to grant permission to construct the swimming pool. The order granting permission shall be in Form III.(c)The applicant shall also obtain the concurrence of the Competent Authority for the construction of the swimming pool. The Executive Authority shall not grant permission for construction of a swimming pool without the concurrence of the Competent Authority.
