Section 3(4) in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015
(4)The Executive Authority, shall, on receipt of completion report and the application in Form-IV from the owner or occupier, submit the same before the Committee for its consideration to issue 'No Objection Certificate'. On receipt of recommendation of the Committee, the Executive Authority shall either grant permission to operate the swimming pool in Form VI or refuse to grant permission for reasons to be given in writing. The owner or occupier shall operate the swimming pool only after grant of permission in Form VI.
