Section 5 in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Rules, 1990
5.
(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.(b)The nuclear installation local authority shall not grant licence to the organised development of housing with in the sterilised area, the development of industries and industrial activity and other operations allied to mining which would necessitate employment of large number of people within the sterilised area.(c)The Panchayat Building Rules, 1970 shall mutatis mutandis apply in regard to the terms and conditions for the grant of licence for erection or re-erection of buildings and for the approval of lay-outs. Failure to carry out the provisions shall be punishable with fine which may extend to five thousand rupees.(d)For carrying out engineering operations as referred to under clause (a) of sub-section (3) of section 8 of the Act, the nuclear installation local authority shall follow the procedure prescribed under section 112 of the [Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958)] [See now the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).], and the rules made thereunder.
