Section 9 in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
9. Power to cancel or suspend licence.
(1)The nuclear installation local authority may, at any time, cancel or suspend any licence granted under section 8, if -(a)such licence has been obtained by fraud, misrepresentation or suppression of material particulars; or(b)the holder of the licence has contravened any of the provisions of this Act or any rules made thereunder or any of the terms or conditions subject to which the licence was granted.(2)Before cancelling or suspending the licence under sub-section (1), the nuclear installation local authority shall give the holder of the licence an opportunity of making his representations.
