Section 6 in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978
6. Prohibition of erection or re-erection of building, etc., without license.
- No person other than the Government or the Central Government or any local authority shall -(a)erect or re-erect a building on any land; or(b)put to use any agricultural and to any non-agricultural purpose; or(c)carry out any engineering, mining or other operation on any land; within the sterilised area without a licence of the nuclear installation local authority and except in accordance with the terms and conditions specified in such licence:Provided that no local authority shall erect or re-erect building on any land or put to use any agricultural land to non-agricultural purpose or carry out any engineering, mining or other operations on any land within the sterilised area without the prior approval of the nuclear installation local authority.
