Section 8(1) in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
(1)Every person desiring to obtain the permission referred to in section 7 shall make an application in writing to the Authority in such form, and on payment of such fee, and containing such information, as may be prescribed in respect of the development, building, excavation or means of access to which the application relates:[Provided that no fee shall be payable where the application is made by an officer or a department of Government.] [This proviso was added by Gujarat 35 of 1961, section 2.]
