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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(2) in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015

(2)The pool shall be so designed that it shall withstand all anticipated hydraulic structural loadings for both full and empty conditions. All appurtenances to the pool, such as diving boards and slides, shall be designed to carry the anticipated load. Any obstruction creating a safety hazard shall not extend into or above the pool and shall not protrude from the floor of the pool. The water spread area of the swimming pool should not be used for any purpose other than bathing or swimming. Designers shall refer Industrial Standard Code 6494:1988 for providing the guidance on the procedures and the precautions to be taken during construction of swimming pool to ensure the water tightness of the structure. The design of the pool shall be certified by a structural engineer. The location of the pool shall be easily accessible for emergency vehicles. In case of pools in amusement parks, an exclusive drive way of minimum width of 3.5m from a public road shall be made available without any obstruction up to a distance of at least 30m from the swimming pool.