Section 7 in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
7. Application for licence.
(1)An application for a licence under section 6 shall be in such form, contain such particulars and be accompanied by such plans and fee as may be prescribed.(2)The applicant shall also furnish to the nuclear installation local authority any further information or plans which it may require, within such time as may be fixed by it.
