Section 3 in The Tamil Nadu Urban Local Bodies (Installation of Closed Circuit Television Units in Public Buildings) Rules, 2012
3. Provision of Closed Circuit Television Units.
(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.(2)In every public building, Closed Circuit Television units shall be installed at the rate of one unit for every 300 square meter of floor area and part thereof.(3)The Closed Circuit Television units shall be installed at suitable vantage points such as entry points, exit points, corridors, reception area, etc., in such a manner that the movement of the public can be closely survelled.(4)Every person intend to construct or reconstruct a public building shall make necessary provision in the building plan itself for the installation of Closed Circuit Television units in the manner prescribed in sub-rules (2) and (3), while making application to the Commissioner or the Executive Authority of the urban local body concerned for granting of permission for the execution of that work.(5)The Commissioner or the Executive Authority of the urban local body concerned shall, before giving permission for the construction of a new public building or reconstruction of an existing building as a public building ensure that necessary provisions have been made in the building plan for the installation of Closed Circuit Television units in the manner as prescribed in sub-rules (2) and (3).(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).(7)Where a building, which is not used as a public building, is proposed to be used as a public building, Closed Circuit Television units shall be installed in such building by the owner or occupier, before such change of use and the concerned licensing authority competent to permit such business, trade or profession shall permit to carry out such change of use in the building only after ensuring that Closed Circuit Television units have been installed therein in the manner as prescribed in sub-rules (2) and (3).(8)The Commissioner or the Executive Authority of the urban local body concerned shall, while receiving the notice of completion of construction or reconstruction of a public building, to be given by the owner of that building, shall ensure that the Closed Circuit Television units have been properly installed in such building in the manner as prescribed in sub-rules (2) and (3).
