Section 2(1) in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015
(1)In these rules, unless the context otherwise requires,-(i)"Act" means the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971), the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), the Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994), the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994), the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994), the Tiruppur City Municipal Corporation Act, 2008 (Tamil Nadu Act 7 of 2008), the Erode City Municipal Corporation Act, 2008 (Tamil Nadu Act 8 of 2008), the Vellore City Municipal Corporation Act, 2008 (Tamil Nadu Act 26 of 2008), the Thoothukudi City Municipal Corporation Act, 2008 (Tamil Nadu Act 27 of 2008), Thanjavur City Municipal Corporation Act, 2013 (Tamil Nadu Act 24 of 2013), or the Dindigul City Municipal Corporation Act, 2013 (Tamil Nadu Act 25 of 2013), as the case may be ;(ii)"Executive Authority" means the Commissioner of a Municipal Corporation or a Municipality or the Executive Officer of a Municipality or a Town Panchayat, as the case may be;(iii)"Urban Local Body" means a Municipal Corporation, Municipality or Town Panchayat in the State;(iv)"Appurtenance" means an accessory facility or feature at a swimming pool;(v)"Bather Load" means the maximum number of persons that may be allowed in the pool area at one time without creating undue health or safety hazards;(vi)"Competent Authority" means the Member-Secretary of Composite Local Planning Authority or the Member-Secretary of New Town Development Authority or Regional Deputy Director of Town and Country Planning or Regional Assistant Director of Town and Country Planning or the Member Secretary of Chennai Metropolitan Development Authority, as the case may be;(vii)"Committee" means the Committee constituted under rule 4 to examine and consider the issue 'No Objection Certificate' to use a swimming pool;(viii)"Deep Area" means an area of a swimming pool in which the water depth exceeds -1.5 meter;(ix)"Diving Pool" means a pool designed and intended exclusively for diving;(x)"Form" means a Form appended to these Rules;(xi)"Inlet" means an opening or fitting through which filtered water enters the pool;(xii)"Inspecting Authority" means -(a)The Commissioner of Police, Chennai City in respect of Chennai Metropolitan Area;(b)The District Collector concerned in respect of districts, except Chennai Metropolitan Area;(c)Regional Senior Manager, Sports Development Authority of Tamil Nadu (SDAT);(d)Joint Director, Public Health and Preventive Medicine Department of every District or area concerned;(e)Divisional Officer (Fire and Rescue Services) of the respective District or area concerned;(f)Member-Secretary of composite local planning authority / Member-Secretary of new town development authority/ Regional Deputy Director of Town and Country Planning/ Regional Assistant Director of Town and Country Planning of the area concerned;(g)Member Secretary of Chennai Metropolitan Development Authority in respect of Chennai Metropolitan Area;(h)Executive Engineer, Tamil Nadu Water Supply and Drainage Board in the respective area except Chennai Metropolitan Area;(i)Executive Engineer, Metro Water in respect of Chennai Metropolitan area;(j)Joint Director in the office of the Directorate of School Education of the concerned area;(k)The Joint Director of Collegiate Education in the office of the Collegiate Education of the concerned area;(l)The Executive Engineer, Public Works Department of the area concerned, in respect of swimming pools with a diving board.(xiii)"Main Drain" means the outlet or outlets in the floor of the swimming pool;(xiv)"Make-up Water" means the water added to a pool to replace the water which is lost;(xv)"No Objection Certificate" means a certificate to be issued to operate swimming pool;(xvi)"Pool Depth" means the vertical distance between the pool floor and the water level;(xvii)"Pool manager" means the person entirely responsible for the actual daily operation, or for the supervision of the operation of a swimming pool;(xviii)"Shallow Area" means an area in a swimming pool, in which the water depth does not exceed 1.5 m at any point;(xix)"Skimmer" means a mechanical device connected to the recirculation piping which is used to skim the pool surface;(xx)"Swimming Pool or Pool" means an artificial body of water having the water surface area of 7.0 square meter or more and having water depth of 0.6 meter or more used by an individual or collectively by a number of individuals primarily for the purpose of swimming and includes related equipment, structures, areas, and enclosures intended for the use of individuals using or operating the swimming pool such as equipment, dressing booth, locker, shower and bath rooms;(xxi)"Swimming pool in-ground" means any pool whose sides rest in partial or full contact with the natural ground; and(xxii)"Swimming pool on-ground or suspended pool" means any pool whose sides rest fully above the natural ground;(xxiii)"Transition Point" means a location in a shallow area of a swimming pool where an area, having a floor slope of not more than 30 cm vertical in 3.65 m horizontal, adjoins an area where the floor slope exceeds one in 12;(xxiv)"Turnover Period" means the time required to re-circulate a volume of water equivalent to the water volume of the pool through the filtration system;(xxv)" Water Level" means the level of the overflow lip of a perimeter overflow system or the mid level of surge weirs, if present, or the mid-level of the skimmer operating range;(xxvi)"Zero-Depth Edge" means that portion of the perimeter of a zero-depth pool where the pool floor intersects the pool water surface; and(xxvii)"Zero-Depth Pool" means a swimming pool where the pool floor intersects the water surface along a portion of its perimeter.
