On April 21, 2021, the Spanish data protection authority (‘AEPD’) fined an individual of €1,500 for having a video surveillance device aiming at the property of a third party, as well as the public transit area.

 

It was held that the action is in violation of the data minimisation principle under Article 5(1)(c) of the General Data Protection Regulation, providing that data must be adequate, relevant, and limited to what is necessary for the purposes for which it is processed. It was also held that the installation of this type of device is restricted and that less privacy-intrusive means for the security of one’s property should be implemented, such as a security alarm. [Proceeding Nº: PS/00359/2020]

Read the decision HERE (in spanish).

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