Section 9 in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015
9. Existing Swimming Pools.
- In respect of existing swimming pools, the owner or occupier shall get the swimming pools modified as per the provisions of these rules within a period of two months from the date on which these rules came into force. After the swimming pools are so modified, the Executive Authority shall inspect the same within a period of one month and shall certify that, the swimming pools are modified in accordance with these rules. The owner or occupier of an existing swimming pool shall not use the swimming pool, after a period of three months from the date on which these rules come into force unless he obtains the permission of the Executive authority to use the same.
