The Tamil Nadu Urban Local Bodies (Installation of Closed Circuit Television Units in Public Buildings) Rules, 2012

TAMILNADU
India

The Tamil Nadu Urban Local Bodies (Installation of Closed Circuit Television Units in Public Buildings) Rules, 2012

Rule THE-TAMIL-NADU-URBAN-LOCAL-BODIES-INSTALLATION-OF-CLOSED-CIRCUIT-TELEVISION-UNITS-IN-PUBLIC-BUILDINGS-RULES-2012 of 2012

Published on 14 December 2012
Commenced on 14 December 2012
[This is the version of this document from 14 December 2012.]
[Note: The original publication document is not available and this content could not be verified.]

The Tamil Nadu Urban Local Bodies (Installation of Closed Circuit Television Units in Public Buildings) Rules, 2012Published vide Notification G.O. (Ms) No. 113, dated 14.12.2012, Municipal Administration and Water Supply (MAI) DepartmentIn exercise of the powers conferred by section 347 of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), section 303 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), section 431 of the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) section 430 of the Coimbatore City Municipal Corporation Act, 1981 (Tamil Nadu Act 25 of 1981), section 11 of the Tiruchirappalli City Municipal Corporation Act, 1994 (Tamil Nadu Act 27 of 1994), section 11 of the Tirunelveli City Municipal Corporation Act, 1994 (Tamil Nadu Act 28 of 1994) section 11 of the Salem City Municipal Corporation Act, 1994 (Tamil Nadu Act 29 of 1994), section 10 of the Tiruppur City Municipal Corporation Act, 2008 (Tamil Nadu Act 7 of 2008), section 10 of the Erode City Municipal Corporation Act, 2008 (Tamil Nadu Act 8 of 2008), section 10 of the Vellore City Municipal Corporation Act, 2008 (Tamil Nadu Act 26 of 2008) and section 10 of the Thoothukudi City Municipal Corporation Act, 2008 (Tamil Nadu Act 27 of 2008), the Governor of Tamil Nadu hereby makes the following Rules :-

1. Short title and Commencement.

- (i) These rules may be called the Tamil Nadu Urban Local Bodies (Installation of Closed Circuit Television Units in Public Buildings) Rules, 2012.

(ii)They shall come into force on the 14th day of December 2012.

2. Definitions.

(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.

(2)Words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Acts.

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).

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