Section 4(7) in Chhattisgarh Municipal Corporation (Erection of Temporary Tower or Structure for Cellular Mobile Phone) Rules, 2010
(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.
