Section 3(5) in The Tamil Nadu Urban Local Bodies (Installation of Closed Circuit Television Units in Public Buildings) Rules, 2012
(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).
