Section 2 in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"building" includes -(a)a house, out-house, stable, cattle-shed, cow-house, latrine, godown, shed, hut, wall (other than a boundary wall not exceeding eight feet in height), roofed enclosure and any other such structure, whether wholly or partially constructed of masonry, bricks, mud, wood, metal or any other material whatsoever;(b)a structure on wheels or simply resting on the ground without foundation; and(c)a tent, van and any other structure used for human habitation or used for keeping or storing any article or goods;(2)a person shall be deemed "to re-erect a building", if he -(a)makes any material alteration to, or enlargement of, building, or(b)converts into a dwelling place any building not originally constructed for that purpose, or(c)converts into two or more dwelling places a building originally constructed as a single dwelling place, or(d)converts two or more dwelling places into a large number of such places, or(e)converts into a factory, workshop or godown or into a stable, cattle-shed or cow-house any building originally constructed as a dwelling place, or(f)makes any alteration which is likely to affect pre-judicially the stability or safety of a building, or the condition of building in respect of its drainage, sanitation or hygiene, or(g)makes any alteration to a building which increases or diminishes its height or the area covered by it or the cubic capacity thereof, or which reduces the cubic capacity of any room therein;(3)"exclusion area", in relation to a nuclear installation, means such area, within 1.6 kilometers from any portion of the boundary of such installation, as may be specified by the Government by notification;(4)"Government" means the State Government;(5)"nuclear installation" means the atomic power stations at Kalpakkam in the Chingleput district and includes the Reactor Research Centre and Centralised Waste Management Facility at Kalpakkam and any other place notified by the Government in this behalf wherein other facilitates connected with research and development in nuclear energy in Kalpakkam are provided or any other nuclear installation notified in the Tamil Nadu Government Gazette by the Government in this behalf;(6)"nuclear installation area", in relation to a nuclear installation, means the exclusion area and the sterilised area in relation to such nuclear installation;(7)"nuclear installation local authority", in relation to any nuclear installation and nuclear installation area, means the nuclear installation local authority constituted under section 3 for the nuclear installation and having jurisdiction under this Act over the nuclear installation area;(8)"sterilised area", in relation to nuclear installation, means such area within 4.8 kilometers from any portion of the boundary of such nuclear installation, as may be specified by the Government by notification, but not including the exclusion area.
