Section 3(6) in The Tamil Nadu Urban Local Bodies (Installation of Closed Circuit Television Units in Public Buildings) Rules, 2012
(6)In all existing public buildings, Closed Circuit Television units shall be installed in the manner as prescribed in sub-rules (2) and (3) by the owner or occupier of the building within a period of 6 months from the date of coming into force of these rules. If the Closed Circuit Television units are not installed within such time limit, the regular type Trade or Business License issued by the competent authority under the relevant statutes to the owner or occupier of that building may, at any time, be cancelled or suspended. The Commissioner or the Executive Authority of the urban local body shall ensure that the Closed Circuit Television units have been installed in such buildings in the manner as prescribed in sub-rules (2) and (3).
