Section 8(2) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
(2)In particular and without prejudice to the generality of the provisions of sub-section (1), the nuclear installation local authority may, in granting a licence under sub-section (1) for the erection or re-erection of a building impose conditions in respect of all or any of the following matters, namely : -(a)the free passage or way to be left in front of the building;(b)the open space to be left about the building to secure free circulation of air and the prevention of fire and to facilitate scavenging;(c)the ventilation of the building, the minimum cubic area of the room and the number and height of the storeys of which the building may consist;(d)the provision and position of drain, latrines, urinals, and cess-polls or other receptacles for rubbish or filth;(e)the level and width of the foundation, the level of the lowest floor, and the stability of the structure;(f)the line of frontage, with neighbouring buildings if the building abuts on a street;(g)the means of egress from the building in case of fire;(h)the materials to be used for, and the method of construction of, external and partition walls, rooms, floors, fire-places and chimneys;(i)the height and slope of the roof above the upper most floor on which human beings are to live or cooking is to be done; and(j)any other matter affecting the ventilation and sanitation of the building.
