Section 23 in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015
23. Shower and bathroom.
(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.(2)Minimum of three open showers and five dressing booths shall be provided for each gender. Area of each dressing booth shall not be less than the size of 1.2m x 1.5m with windows or ventilators of not less than 0.5 square meter abutting such open space. Open showers and dressing booths for each gender shall be provided separately and shall be separated at least by a wall:Provided that in case of swimming pool in single dwelling unit, the above provision is optional.(3)Necessary structural provision shall be made in the toilets to enable the physically challenged also to use them.
