Section 3(8) in The Tamil Nadu Urban Local Bodies (Installation of Closed Circuit Television Units in Public Buildings) Rules, 2012
(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).
