Section 8 in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015
8. General provision for penalty, punishment of offences.
- Whoever contravenes any of the provisions of these rules, shall be imposed with a penalty of Rs.100 shall be levied. If such contravention of rules is repeated by the owner or occupier of the swimming pool, the usage of the pool shall be suspended by the Executive Authority immediately on its notice till the violation is rectified.
