Section 8(3) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
(3)In granting or refusing to grant a licence under sub-section (1), the nuclear installation local authority shall have regard to the following matters, namely : -(a)the possibility of the erection or re-erection of building, the non-agricultural purpose which the land is to be used or the carrying out of any engineering, mining or other operation, -(i)creating unfavourable conditions in the environment of the nuclear installation resulting in accidental release of radioactivity into the atmosphere; or(ii)resulting in consequent growth of population around the nuclear installation; and(b)such other matters as may be prescribed.
