Section 8(1) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992
(1)Where any dispute arises between the parties to the works contract either party shall irrespective of whether such works contract contains an arbitration clause or not refer within one year from the date when the dispute has arisen such dispute in writing to the Tribunal for arbitration in such form and accompanied by such documents or other evidence and by such fees, as may be prescribed.
