Section 97 in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014
97. Control of Signs (hoardings), transmission tower, telephone tower and outdoor display structures.
- Following provisions shall apply for Telecommunication, Transmission infrastructure:-(i)The telecommunication infrastructure shall be either placed on the building roof tops or on the ground or open space within the premises subject to other regulations.(ii)Type of structure(a)Steel fabricated tower or antennae on M.S. pole;(b)pre-fabricated shelters of fibre glass or P.V.C. on the building roof top/terrace for equipment;(c)masonry structure/ Shelter on the ground for equipment;(d)D.G. Set with sound proof cover to reduce the noise level.(iii)Requirement:-(a)every applicant has to obtain/ procure the necessary permission from the "Standing Advisory Committee on Radio Frequency Allocation" (SACFA) issued by the Ministry of Telecommunications;(b)every applicant shall have to produce the structural safety and stability certificate for the tower as well as the building from the Structural Engineer on Record (SER) which shall be the liability of both owner and SER;(c)applicant has to produce / submit plans of structure to be erected;(d)for Ground Base Transmission tower, the setback norms of Multi-storeyed commercial building shall apply;(e)for Roof Top Transmission Tower a minimum of 3m shall be provided from the edge of the outer frame of the building.(iv)Projection: No pager and/or telephone/transmission tower shall project beyond the existing building line of the building on which it is erected in any direction.
