Section 6 in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Rules, 1990
6. Appeals.
(a)An appeal may be preferred by the aggrieved person within thirty days from the date of order, decision or direction of the nuclear installation local authority.(b)The appeal shall be made in writing to the District Collector.(c)The applicant shall remit a fee of Rs. 30 in the office of the nuclear installation local authority and enclose the challan with the appeal.(d)The applicant shall enclose a copy order of the nuclear installation local authority rejecting the permission.(e)The applicant shall enclose three copies of plan of site or building for which licence or permission is required.(f)The District Collector may give an opportunity to the appellant or his agent, being heard in person or authorise any of his subordinates in this regard.(g)The District Collector may stay the operation of the order, decision or direction of nuclear installation local authority pending final orders on the appeal.(h)The District Collector may grant or reject the appeal preferred by the aggrieved person.
