Section 62 in Tamil Nadu Combined Development and Building Rules, 2019
62. Telecommunication Structure.
(1)Structures may be.-(a)Steel fabricated tower or antenna's on steel pole;(b)Pre-fabricated shelter of fiber glass or P.V.C. on the building roof top/terrace for equipment;(c)Masonry Structure or Shelter on the ground for equipment;(d)D.G. Set with sound proof covers to reduce the noise level.(2)Location. - The Telecommunication Infrastructure shall be either placed on the building rooftop or on the ground or open space within the premises subject to the following regulations:(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.(3)Requirement. - The Service provider shall have obtained necessary permission from the Standing Advisory Committee on Radio Frequency Allocation" (SACFA) issued by Ministry of Telecommunications before seeking Building Permit for the telecommunication structures.(4)(a)Every applicant will have to produce the structural safety & stability certificate for the above structures and for the building over which it will be erected from the Registered Structural Engineer (SER) and it shall be the liability of both the owner and the SER.(b)Applicant has to produce or submit plans of structure to be erected.(c)Projections: No Pager and/or Telephone Tower shall project beyond the existing building line of the building on which it is erected in any direction.
