Section 2(1) in The Tamil Nadu Urban Local Bodies (Installation of Closed Circuit Television Units in Public Buildings) Rules, 2012
(1)In these Rules, unless the context otherwise requires-(a)"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 of2008) and the Thoothukudi City Municipal Corporation Act, 2008 (Tamil Nadu Act 27 of 2008), as the case may be ;(b)"Commissioner" means the Commissioner of a Municipal Corporation or a Municipality;(c)"Executive Authority" means the executive authority of a Municipality or a Town Panchayat;(d)"public building" means, any building where public have an access for any purpose and used as a -(i)higher Secondary School or a college or a University or other similar educational institutions (including private institutions);(ii)hostel where more than 100 persons reside;(iii)hospital, nursing home, dispensary, clinic, maternity centre or any other similar institution, having a floor area of 500 square meter and above;(iv)boarding and lodging house or a star hotel;(v)choultry or marriage hall;(vi)cinema theatre, amusement park, swimming pool, recreation centre, motion picture house, assembly hall, auditorium, exhibition hall, museum, skating rink, gymnasium, dance hall, recreation pier, stadium or bar;(vii)market for the display and sale of merchandise, shop or a store either wholesale or retail having a floor area of 500 square meter and above;(viii)bank, ATM Counter, Insurance company;(ix)jewellery shop;(x)shopping mall, a building providing multiple services or facilities to the public like shopping, cinema theatres, restaurants, etc., for example a multiplex or a shopping complex;(xi)petrol filling station;(xii)industry carrying the activities of production, manufacturing and services where more than 100 persons are employed;(xiii)institution of information technology services, radio broadcasting station or television station;(xiv)place of religious worship or a place of religious, political or social congregation by the public or any class or section of the public, where more than 500 persons assemble at a time;(xv)office of the Central Government or any State Government or any local authority or any body corporate owned or controlled by the Central Government or any State Government, where more than 100 persons are employed or having a floor area of 500 square meter and above;(xvi)office of any Quasi-Governmental organization or any Government undertaking controlled by the Central Government or any State Government, where more than 100 persons are employed or having a floor area of 500 square meter and above;(xvii)library, lecture room, public concert room, hotel, coffee house, eating house, club or a club room, having a floor area of 500 square meter and above;(xviii)Bus Station or a Bus Terminal; and(e)"urban local body" means a Municipal Corporation, a Municipality or a Town Panchayat.
