Section 8 in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
8. Grant of licence.
(1)On receipt of an application under section 7, the nuclear installation local authority may grant a licence subject to such terms and conditions as it may think fit to impose or refuse to grant the licence:Provided that the licence shall not be refused unless the applicant has been given an opportunity of making his representations.(2)In particular and without prejudice to the generality of the provisions of sub-section (1), the nuclear installation local authority may, in granting a licence under sub-section (1) for the erection or re-erection of a building impose conditions in respect of all or any of the following matters, namely : -(a)the free passage or way to be left in front of the building;(b)the open space to be left about the building to secure free circulation of air and the prevention of fire and to facilitate scavenging;(c)the ventilation of the building, the minimum cubic area of the room and the number and height of the storeys of which the building may consist;(d)the provision and position of drain, latrines, urinals, and cess-polls or other receptacles for rubbish or filth;(e)the level and width of the foundation, the level of the lowest floor, and the stability of the structure;(f)the line of frontage, with neighbouring buildings if the building abuts on a street;(g)the means of egress from the building in case of fire;(h)the materials to be used for, and the method of construction of, external and partition walls, rooms, floors, fire-places and chimneys;(i)the height and slope of the roof above the upper most floor on which human beings are to live or cooking is to be done; and(j)any other matter affecting the ventilation and sanitation of the building.(3)In granting or refusing to grant a licence under sub-section (1), the nuclear installation local authority shall have regard to the following matters, namely : -(a)the possibility of the erection or re-erection of building, the non-agricultural purpose which the land is to be used or the carrying out of any engineering, mining or other operation, -(i)creating unfavourable conditions in the environment of the nuclear installation resulting in accidental release of radioactivity into the atmosphere; or(ii)resulting in consequent growth of population around the nuclear installation; and(b)such other matters as may be prescribed.(4)The licence granted under sub-section (1) for the erection or re-erection of a building shall specify the purpose for which the building is to be used.
