Section 11 in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
11. Penalties.
(1)Whoever contravenes the provisions of section 5 shall be punishable with fine which may extend to five thousand rupees.(2)Whoever, within the sterilised area, begins, continues or completes the erection or re-erection of a building, or puts to use any agricultural land to non-agricultural purpose or carries out any engineering, mining or other operation -(a)without licence; or(b)without complying with any of the terms or conditions of the licence; or(c)when a licence has been refused; or(d)after the licence granted has ceased to be available by virtue of section 10,shall be punishable with fine which may extend to five thousand rupees.(3)Whoever, within the sterilised area -(a)uses any building erected or re-erected for a purpose other than that specified in the licence;(b)puts to use any agricultural land to non-agricultural purpose other than the purpose for which the use of the land was permitted under the licence, shall be punishable with fine which may extend to five thousand rupees.
