Section 11(3) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
(3)Whoever, within the sterilised area -(a)uses any building erected or re-erected for a purpose other than that specified in the licence;(b)puts to use any agricultural land to non-agricultural purpose other than the purpose for which the use of the land was permitted under the licence, shall be punishable with fine which may extend to five thousand rupees.
