Section 29(1) in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015
(1)Pool and Pool Area. - (i) The pool manager shall keep the water in the pool clean and change it at least once in six months in a year and at short intervals if directed by the Inspecting authority. Monthly water test report shall be maintained and entered in a register, which is subject to inspection by the Executive Authority.(ii)The swimming pool shall be maintained free from sediment, lint, dirt and hair. The walls, ceilings, floors, equipment and the pool area shall be properly maintained so that they are protected from deterioration. Cracks and other defects in the pool, if appear, shall be repaired immediately. All equipment shall be maintained in proper condition, with all required components in place.(iii)Pool decks shall be rinsed daily. Indoor pool decks shall be disinfected at least weekly. No furniture, plants or other furnishings shall be placed within 1.2 m of the pool. This area shall be kept free from obstructions such as chairs, baby strollers and maintenance equipment.(iv)Floats or tubes not in use shall be removed from the pool. Safety ropes shall be kept in place except when the swimming pool is being used exclusively for lap swimming or competition.(v)Planting of trees or shrubs that attract insects near the pool and furnishing shall be situated away from the pool edge or shall be avoided.(vi)Starting platforms and starting blocks shall not be used for any other purpose other than competitive swimming activities. Starting blocks shall be securely anchored when in use but removed or prohibited from use when not being used in conjunction with competitive swimming or training.
