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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Tamilnadu - Subsection

Section 62(2)(a) in Tamil Nadu Combined Development and Building Rules, 2019

(a)Base Trans Receiver Station (BTS) Towers and installation of equipment for Telecommunication Networks:
(i)BTS structures are not considered as buildings and only structures for telecommunication. It can be allowed either on a plot or on top of a building.
(ii)When proposed in a plot, it shall have proper access, which may be a private access.
(iii)When the proposed BTS tower is on a roof top, for the purpose of deciding on the height of the building defined in these rules, it shall not be taken into account, hence the question of additional setback if any for the building does not arise.
(iv)It shall not be located either within a Heritage precinct or on a heritage building listed for conservation.
(v)BTS room size shall not exceed 15 sq.m. in floor area and 3 m in height.
(vi)Height of these structures shall conform to the regulations of the Civil Aviation Department, Indian Air Force and Director of Fire and Rescue Service.
(vii)Building over which BTS towers proposed shall be structurally strong to take the load of these structures including the wind load to be certified by the Registered Structural Engineer.
(viii)These BTS structures shall be sound and safe.
(ix)The generator shall not cause noise or air pollution.
(x)The service provider shall pay the fees as may be uniformly fixed by the Government and notified from time to time.