Section 14 in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
14. Power to stop work.
(1)The nuclear installation local authority may, at any time by notice in writing, direct the owner, lessee or occupier of any land in the nuclear installation area -(a)to stop the user of any building or land for any purpose; or(b)to stop the erection or re-erection of any building on such land; or(c)to alter or demolish within such time as may be specified in the notice, any building or any part thereof; or(d)to stop the user of any agricultural land for non-agricultural purpose; or(e)to stop the building, engineering, mining or other operation,if in the opinion of such authority the user of the building or land, the erection or re-erection of the building or part thereof or the user of any agricultural land for non-agricultural purpose or the carrying out of the building, engineering, mining or other operation is in contravention of any of the provisions of this Act, the rules made thereunder or of the terms and conditions subject to which any licence or permission is granted under this Act.(2)If any direction given under sub-section (1) is not complied with, within the time specified therefor in the notice, the nuclear installation local authority may have such direction carried into effect at its cost and have the amount thereof recovered from the defaulter as if it were an arrear of land revenue.
