Section 3(7) in The Tamil Nadu Urban Local Bodies (Installation of Closed Circuit Television Units in Public Buildings) Rules, 2012
(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).
