Section 7(1) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(1)Subject to any rules made by the State Government in this behalf and without prejudice to the provisions of Section 4, where any person is in arrears of rent payable in respect of any public premises, the competent officer may, by issuing a notice to him require that person to pay the same within such time, not less than ten days and in such instalments as may be specified in the notice.
