Section 5(a) in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Rules, 1990
(a)No person other than the Government or the Central Government or nuclear installations local authority shall use or cause to be used any land in the exclusion area. The nuclear installation local authority may permit the continuing of the use of any building or land for the purpose and to the extent for, and to which it was being used on the date on which such area is notified as exclusion area except for the construction of school building, stores, irrigation and drinking wells, channels and culverts with the approval by the nuclear installation local authority.
