(2)Rules made under clause (c) of sub-section (1) may empower the Panchayat Union Council in Panchayat Villages and Panchayat Unions to set apart specified areas for industrial purposes and provide for the refusal of permission under section 160 in respect of any factory, workshop, workplace or premises outside such areas and also, subject to the sanction of the prescribed authority for the removal to such areas, of any factory, workshop or workplace which has been already established at any place, or any machinery which has already been installed in any premises, situated outside such areas:Provided that no such Rule shall authorise the removal of any factory, workshop or workplace or machinery installed in any premises, in the occupation or under the control of the Central or the State Government or of a market Committee established under the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989).
