Section 4(6) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993
(6)No site be used for the construction of a building intended for public worship or for religious purposes, without the prior approval of the Collector of the district who may refuse such approval, if in his opinion, the use, purpose of the site and building is likely to endanger public peace and order:Provided that an appeal shall lie against the decision of the Collector to the Government within 30 days from the date of receipt of the order of the Collector who may pass such orders on the appeal as it deems fit.
