Section 30(2) in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015
(2)Restrictions of user for enrollment. - (i) Persons below 8 years of age and of height less than 121.6 cm shall not be allowed in the pool. However, such children may be allowed with parental supervision. Consent of parents or guardians shall be obtained in respect of children using swimming pools in Schools.(ii)Person using the pool shall produce a self declaration that he is free from any chronic diseases like epilepsy, heart problem, severe respiratory illness, skin disease, venereal disease, or any other contagious disease, before using the pool.(iii)In case of swimming pool in amusement parks, a resident doctor who shall be a registered medical practitioner, shall be made available within the premises.(iv)In case of swimming pools in educational institutions, person using the pool shall produce a medical certificate from a registered medical practitioner that he is free from any chronic diseases like epilepsy, heart problem, severe respiratory illness, skin disease, venereal disease, or any other contagious disease, for enrollment to use the pool.
