Section 3(1) in The Tamil Nadu Urban Local Bodies (Installation of Closed Circuit Television Units in Public Buildings) Rules, 2012
(1)In every public building, within the territorial area of an urban local body, Closed Circuit Television units shall be installed by the owner or occupier of that building in the manner specified below:Provided that, in a building, where public have an access or gather in large numbers and not covered under clause (d) of rule 2 or in any other place where the public gather in large numbers for religious, social, political or any other purpose, Closed Circuit Television units shall be installed by the owner or occupier of that building or place, if required by the District Collector, on the recommendation of a police officer not below the rank of Deputy Superintendent of Police or Assistant Commissioner of Police, or otherwise, to do so, for the purpose of crime control or for maintaining public order and peace or for any other reasons, to be recorded in writing, within a reasonable time given by the District Collector.
