Section 6(1) in Gujarat Regularization of Unauthorized Development Rules, 2012
(1)On receipt of the reply under rule 5(4), if the designated authority is of the opinion that the unauthorised development cannot be regularised since it is not feasible for the owner or the occupier to provide, with respect to the actual built-up area, the required parking facility in the unauthorized development then, the designated authority shall direct by an order in Form C-3 to provide such facility at suitable location which is within 500 meters of such unauthorized development within a period of six months from the date of the order.
