Section 4 in Chhattisgarh Municipal Corporation (Erection of Temporary Tower or Structure for Cellular Mobile Phone) Rules, 2010
4.
An applicant desirous of erecting a tower or renewal thereof shall submit to the Municipal Office an application in Format-I, attaching thereto the following documents : -(1)Consent of the owner of the building and the agreement with him.(2)Receipt showing evidence of having paid the Permit Fee/Renewal Fee as prescribed by these Rules.(3)In case the tower is proposed to be erected on a vacant land, consent of the owner of the land and the agreement with him.(4)Relevant drawing of the building and the tower for erection of the tower and certificate regarding structural safety and stability from a qualified structural engineer from any of the following institutions : -a. National Institute of Technology, Raipur.b. Certificate from any Government Engineering College. No other certificate shall be accepted.(5)In case the tower is in the proximity to a High Tension Power Line, the precise distance must be clearly mentioned.(6)Indemnity Bond clearly stating that the applicant will be solely responsible for any loss or damage caused or consequence flowing from any civil or criminal proceedings.(7)Wherever necessary, the service provider must obtain and produce No-Objection Certificate (NOC) from the Air Traffic Controller of the Airports Authority of India. Likewise in case of erecting towers near ancient/historical buildings. NOC obtained from the Archaeological Department must be attached.(8)In case the tower is proposed to be erected within radial distance of 100 meters from sensitive building like Mantralaya, Vidhan Sabha, Chief Minister's Residence, High Court and District Court a NOC from the relevant department will have to be obtained and attached.
