Section 5 in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015
5. Inspection of Swimming Pool.
- Regular and random inspections of swimming pools shall be carried out by the Executive Authority and the Inspecting Authority. If the Executive Authority finds out any defects in a swimming pool during such inspection, he shall issue a show cause notice to the owner or occupier of that swimming pool and he may also specify a period within which the defects are to be rectified. The reply to the show cause notice shall be submitted within seven days from the date of receipt of the notice or within the time prescribed, if any, in the show cause notice. The Executive Authority may order suspension of usage of the swimming pool even before the receipt of the reply for the show cause notice. He may also suspend the usage of the swimming pool, if the defects pointed out in the show cause notice are not rectified within the time given in the notice or on the advice of the inspection Authority. If the inspection carried out by any Inspecting Authority reveals any defects, he shall intimate the same to the Executive Authority immediately and the Executive Authority shall take further action as prescribed above. After rectification of the defects, the Executive Authority may allow operation of the swimming pool after getting the report from the respective Inspecting Authority.
