Section 10(2) in Gujarat Regularisation of Unauthorised Development Act, 2011
(2)The designated authority shall not regularise unauthorised development in respect of the following matters, namely:-(a)having such floor space index which the State Government may prescribe;(b)projections beyond the plot boundary;(c)the change of use which in the opinion may cause danger to health or lead to health hazard;(d)falling under the alignment of means of water supply, drainage, sewerage, supply of electricity or gas or of any other public utility service; and(e)such unauthorised development which the State Government may, prescribe.
