Section 3 in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015
3. Application for Permission for Construction and Operation of a Swimming Pool.
(1)Every owner or occupier of a land, who intends to construct a swimming pool therein, shall submit an application for permission to construct a swimming pool to the Executive Authority concerned in Form I. Only after obtaining the permission of the Executive Authority, the applicant shall begin the construction of the swimming pool.(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.(3)After completion of the construction of the swimming pool, the owner or occupier of the swimming pool shall submit a completion report together with an application in Form-IV to the Executive Authority for grant of permission to operate the swimming pool. The application in Form-IV shall be submitted along with an affidavit in a non-judicial stamp paper for Rs.100/- in Form V.(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.
