Section 8 in Gujarat Regularization of Unauthorized Development Rules, 2012
8. Fire Safety Measures.
- Before making an order in Form-C1 or Form C2 as the case may be, the designated authority shall have due regard to the provisions of sub-section (3) of section 8 of the Act and accordingly shall, if required, consult the Chief Fire Officer who shall, after due inquiry, suggest the measures with regard to fire safety and on compliance of such measures by the owner or occupier, shall issue a certificate to that effect and on issuance of such certificate, if the designated authority is of the opinion that unauthorized development can be regularized in respect of other matters, pass an order in Form C-1or Form C-2 as the case may be.
