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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2)(a) in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015

(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.