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State of Gujarat - Section

Section 15 in Gujarat Regularization of Unauthorized Development Rules, 2012

15. Contents of an application and manner of preparing plans for regularization unauthorized development.

(1)Any owner or occupier intending to get the unauthorised development regularised shall along with the application or reply in Form-B1-A or B1-B B2-A or B2-B as the case may be submit the following:-
(a)the extract from the Property Register for city survey lands or an extract from the Record of Rights for Revenue lands or the copy of the index of registered sale deed as the case may be;
(b)the copy of application if made, for regularization of land under section 9 of the Act;
(c)the certified copy of approved layout plan of final plot or revenue survey number or city survey number.
(d)an undertaking on a non-judicial stamp paper of Rs.100 certified by a notary in Form-D-3.
(e)a plan prepared in scale not less than 1:200 showing the existing building clearly indicating as follows:
Particular Site Plan Bldg. Plan
1 Plot line Thick black Thick black
2 Existing Street Green ------
3 Future Street if any/ TP or DP road line / anyother road line prescribed by the Authority. Green dotted ------
4 The portion of building which is permitted or ispermissible. Thick black dotted ------
5 Existing work Blue Blue
6 Drainage and sewerage work Red dotted Red dotted
7 Water supply work Black dotted Black dotted
(f)a key plan prepared in scale not less than 1:500 showing the location of building with, the parking space, means of access from the street to the building or buildings or the site from the street, the frontage of the plot, the margins, the width of the street or streets, any physical feature such as trees, wells, drains, O.N.G.C. well and pipeline, high tension .Line, railway line, existing streets or the T.P./D.P. road line or the line of public street declared under Bombay Act;
(g)the area statement, the spaces for parking and the floor plan of each floor clearly indicating and dimension of all the parts of the building and its use, the thickness of walls and floor slabs, height of building, height of rooms or any part of the building. The plans shall have also include the sanitary facilities which has been provided or which is to be provided
(h)elevation and at least one section taken through the staircase showing the levels of each floor
(i)the plan showing facilities provided for fire safety.
(2)The owner or occupier shall get the plans prepared by registered or authorized architect or engineer.[Provided that the requirements as per sub-clauses (e), (f), (g), (h), (i) of clause (1) and clause (2) may not be necessary to be annexed along with application or reply in. case of the unauthorised development for residential use. However the owner or the] occupier, as the case may be, shall have to submit post card size photographs showing view of the unauthorised development from different angles. In such cases, the designated authority shall provide such facilities necessary for scrutiny of unauthorised development with respect to the matters pertaining to sub-section (1) of Sec. 10 of the Act.] [Inserted by Notification No. GH/V/62 of 2013/PRC-102011-5319-(Part), dated 3.4.2013 (w.e.f. 18.2.2012).]