Section 30 in Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools) Rules, 2015
30. Regulations for swimming pool users.
(1)Restriction of users:-The pool manager shall maintain a register of enrollment of persons for allowing them to use swimming pool.(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.(3)The pool manager shall not allow any person -(i)to enter the pool if he has not taken a shower bath and a foot bath in the bathroom provided in the premises;(ii)to enter the pool in any apparel other than the recognized swim wear or the costume trunk;(iii)to enter the pool, if he has consumed alcohol;(iv)in the pool before educating him through a class the basic safety aspects of using the pool;(v)in the pool during lightning, thunder, raining and or any other natural calamity like storm, cyclone, earthquake etc and if any person is found in the pool during such times, he shall be evacuated immediately from the pool;(vi)either before or after entering the water of the pool, to use soap, oil or any substance or preparation whereby the water of the pool may be rendered turbid or unfit for use of the bathers;(vii)to enter who may willfully or otherwise, foul or pollute the water of the pool by spitting or in any other matter whatsoever;(viii)to use the pool, who suffers from temporary illness like cold, cough, fever etc.,(ix)to enter the pool or remain in the pool at any time other than the prescribed timings under the rules or to enter or remain on the premises surrounding the swimming pool fifteen minutes before or after the opening and closing hours;(x)accompanying any animal to enter the swimming pool or the premises surrounding the swimming pool thereto; and(xi)to use the pool before certifying the minimum water standard by testing daily and registering the same in a register kept for the purpose.AppendixForm - IApplication for permission for construction of swimming pool(See rule 3(1))From(Name and address of the Owner /Occupier of the Land /Power of attorney holder / Lease Holder) *ToThe Executive Authority,..................Sir,I hereby apply for permission to construct a swimming pool in the _________________ in S.No. _______________ of Block No ................of Revenue Division No ........................I, forward herewith the following particulars in quadruplicate, duly signed by me, and the licensed Surveyor.(a)A key-map of the area showing the site in relation to existing streets and street intersections, discharging clearly therein the boundaries of the site under reference and the adjoining lands owned or controlled by me.(b)A detailed site plan of the land for development to a scale of not less than 1:800.(c)A plan or plans of the swimming pool showing the ground plan, and the sectional and front elevation of the pool.(d)Clearance Certificate obtained from the Public Works Department, in case of swimming pools with diving facility.(e)The particulars in the Annexure.I, the owner / occupier legal representative of every part of the land specified above request that permission for the construction of a swimming pool may be accorded.Undertaking(i)I agree to not to proceed with the construction of the swimming pool until the local body grants permission for the construction.(ii)I agree to not to do any development otherwise than in accordance with plans which have been approved and any of the provisions of the relevant rules.(iii)I agree to keep one of the approved site plan and one set of copies of the sanctioned plan of the swimming pool at the site of the pool at all times when the construction is in progress and also agree to see that such plans are available and the construction is open at all reasonable times for the inspection of the Executive Authority or any officer authorised by him in that behalf.(iv)I agree to obtain the letter of acceptance of the completion report from the Executive Authority before making the pool functional.*Signature of the Owner / Occupier of the Land/Power of attorney Holder/Lease holder* Strike out the portions, which are not applicable.Annexureto be Completed by the Owner or Occupier of the Land or Power of Attorney Holder/lease Holder:
