Section 21(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 foregoing power, such rules may provide for all or any of the following matters, namely : -(a)all matters expressly required or allowed by this Act to be prescribed;(b)the rules of business of the nuclear installation local authority;(c)the form of application for licence and the information and plan to be furnished either along with such application or subsequently;(d)the matters that the nuclear installation local authority should take into consideration while granting permission under the proviso to section 5 or while granting or refusing a licence under section 8;(e)the time within which and the manner in which appeal under section 15 may be preferred; and(f)the fees which may be charged in respect of any application made, appeal preferred, or proceeding taken, under this Act.
