Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MUNICIPAL CORPORATION OF HYDERABAD BYE-LAWS RELATING TO THE REGULATION OF THE USE OF SWIMMING POOLS BELONGING TO THE MUNICIPAL CORPORATION OF HYDERABAD, 1979 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . 14. . 15. . 16. . 17. . 18. . 19. . 20. . 21. . 22. . 23. . 24. . 25. . 26. . 27. . 28. . 29. . 30. . 31. . 32. . 33. . 34. . 35. . 36. Every person who commits breach of the foregoing Bye-laws shall on conviction SCHEDULE 1 :- Schedule of fees of the Municipal Swimming pool at Sardar Patel Road, Secunderabad MUNICIPAL CORPORATION OF HYDERABAD BYE-LAWS RELATING TO THE REGULATION OF THE USE OF SWIMMING POOLS BELONGING TO THE MUNICIPAL CORPORATION OF HYDERABAD, 1979 In exercise of the powers conferred under the provisions of sub- section (48) of Section 586 read with sub-section (5) of Section 115 of the Hyderabad Municipal Corporations Act, 1955 (Hyderabad Act II of 1956) the Municipal Corporation of Hyderabad makes the following Bye-laws 1. . :- (a) These Bye-laws may be called as :Municipal Corporation of Hyderabad Bye-laws regulating the use swimming pools belonging to the Municipal Corporation of Hyderabad, 1979". (b) They shall come into force with effect from the date of the their publication in the Andhra Pradesh Gazette. 2. . :- Any person desirous of becoming a member shall fill in the prescribed from. If an applicant for membership is under 18 years of age, the form should be signed by his/her father or guardian. 3. . :- The members should pay Rs. 200/- as entrance fee of which Rs. 150/- is refundable in the event of withdrawal from membership. In addition, they have to purchase season tickets or daily tickets as desired. These persons will be provided facilities to take bath in the swimming pool on the first running hour in the morning except on Thursday and last running hour in the evening on all days except Saturdays and Sundays. 4. . :- Depending upon the rush for swimming from the various types of people, the Commissioner reserves the right to change the schedule o f timings for the various types of persons and also the working hours of the pool without assigning any reasons whatsoever. This shall not be questioned in any Court of law. 5. . :- The chart showing the amounts to be charged for the purposes of the bath in the swimming pool as per schedule, shall be exhibited in a conspicuous place in the office room of the swimming pool or in the open space inside the compound wall. 6. . :- No person suffering from any loathsome, contagious or infectious disease shall enter the swimming pool. 7. . :- No person shall behave within the swimming pool in an indecent or unbecoming manner and no person shall interfere and scribble on the walls or in any way damage the swimming pool or interfere with its appurtenances or fittings. 8. . :- The Commissioner, Municipal Corporation of Hyderabad shall be entitled to expel any member from the pool either for the breach of any of the rules and regulations of the pool or improper conduct or behaviour in or out-side the pool premises or for disobedience of any directions given by the Commissioner in his absolute discretion thinks fit or proper. 9. . :- (a) The discretion of the Commissioner or delegatee in this manner shall not be questioned by the offending of any other member nor shall the Commissioner or delegatee be bound to assign the reason for taking action under Bye-law 8 of these Bye-laws. (b) A member against whom action is taken under Sub-clause (a) of this Bye-law shall be served with a notice under certificate of position intimating him/her the termination of his/her membership. (c) No claim for refund of fees paid in advance shall be entertained from the outgoing member as a result of action under Sub-clause (a) of these Bye-laws. 10. . :- No member shall take a plunge into the pool either for swimming or even for mere bathing during the absence of swimming Coach/Instructor. 11. . :- No member shall be allowed to swim or bath in the pool outside the swimming hours of the pool. 12. . :- Beginner member shall follow the instructions in swimming given by the official swimming coach appointed by the Commissioner. Beginners must swim in the shallow Section of the pool till such time as he/she is found fit by the swimming instructor for swimming in the deep section. A beginner shall not remove the float while in water without the permission of the swimming instructor and shall approach the swimming instructor from time to time for receiving instructions in swimming. A beginner will be permitted to swim only in one batch of beginners as per timings of the batches fixed from time to time by the Manager. Members desirous of advance training in swimming must approach the Instructor for instructions which will be free of charges. 13. . :- No person shall be allowed to bathe unless he has a bathing dress prescribed by the Commissioner. 14. . :- No person shall enter the swimming pool unless he has first had a shower bath in the room provided for this purpose. 15. . :- No person shall bathe in the swimming pool with oil or soap on any part of his body. 16. . :- No person shall spit, wash his mouth, smoke or chew or drink any liquid inside swimming pool or commit any other type of nuisance. 17. . :- No person shall take dogs or any animals inside the premises. 18. . :- The Commissioner or delegatee shall not be responsible for any accident, injury or loss of life caused in the premises of the swimming pool. 19. . :- All members including daily members are recommended to have themselves medically examined as to their fitness for swimming. Members shall not be allowed to swim without medical certificates either from their own family physician or from the Medical Officer of Health, Municipal Corporation of Hyderabad. 20. . :- Commissioner or delegatee has the full right of closing any class without giving or assigning any reason for the same. 21. . :- The Commissioner or delegatee has the absolute right of closing the pool on Bank Holidays or any other day they may deem necessary. 22. . :- No other games except swimming are allowed in the compound of the swimming pool. 23. . :- Members are strictly warryed not to bring, with them an valuable property, such as watches, chains, rings, money purses, etc. The Commissioner or delegatee is not responsible for any property lost or stolen. Available lockers will be provided to individual members a t 10 paise for one bath. Members are requested to place their valuables and clothes in the lockers. No one will be held responsible for any loss of contents of the locker, during occupation or otherwise or breakage thereof. 24. . :- Locker pass will run concurrently with the membership pass irrespective of date of issue. Locker ticket for each bath will be sold alone with the ticket for swimming. 25. . :- Fee paid is not refundable except to the extent of specially provided in Rule 3 of these rules. 26. . :- Children above 5 years of age may be admitted at the discretion of the Manager. 27. . :- Membership may be got renewed within seven days from the date of expiry of season ticket failing which, fresh entrace fee of Rs. 2/- will be charged, except in the case of such members specially provided in Rule 3 of these rules. Swimming will not be allowed till season ticket is renewed. 28. . :- Season tickets are non-transferable. In the event of transfer of season ticket, the member is liable for suspension of his membership for a period to be decided by the Commissioner. 29. . :- All members must follow instructions given by the Commissioner or the delegatee through notice or through the staff. 30. . :- 20 Paise will be charged for unauthorised use of locker. 31. . :- Guardians of the children may be allowed to enter the premises to the swimming pool to see the progress of their wards. Visitors may be allowed to enter premises at the discretion of the Commissioner or his delegatee. 32. . :- Reservation of the pool will be allowed for private swimming and/or Cinema shooting on payment of scheduled fee in advance, which will be decided by the Commissioner. 33. . :- In the event of loss of original season ticket, a duplicate pass may be issued by the Manager on receipt of individual application and the fee of Rs.1/- thereof. Issue of duplicate pass will be at the discretion of the Manager. 34. . :- The Commissioner reserves the right to add to or alter these rules at any time as he may deem necessary in the interest of the administration of the pool. 35. . :- The Commissioner, Municipal Corporation of Hyderabad or Manager incharge of the pool has the full right to give or refuse admission without assigning reasons for refusing the same. On the other hand the Manager incharge of the poll can have the right not to admit the members, or the casual persons on special reasons which need not be disclosed. 36. Every person who commits breach of the foregoing Bye- laws shall on conviction :- (a) be punished with fine which may extend to Rs. 100/- and in the case of a continuing breach, with fine which may extend to Rs. 10/- for every day during which the breach continues, after conviction for the first breach; (b) be punished with fine which may extend to Rs. 10/- for every day during which the breach continues after receipt of written notice from the Commissioner or any inspecting officer duly authorised in this behalf to discontinue the breach; and (c) be required in addition to the imposition of such fine to remedy the mischief so far as it lies in his power. SCHEDULE 1 Schedule of fees of the Municipal Swimming pool at Sardar Patel Road, Secunderabad SCHEDULE (See Bye-law 5) Schedule of fees of the Municipal Swimming pool at Sardar Patel Road, Secunderabad. Name of the Day Ordinary rates Concessional rates for the students of recognised Schools or Colleges on production of letter of authoristation or Identity card from the Head of the Institution along with Guardian if below 18 years of age 1 2 3 1. Saturday Sunday Monday Tuesday, Wednesday Rs.0.50 per head per hour Rs.0.25 per head, per hour