Section 4(3) in The Gujarat Regularisation of Unauthorised Development Act, 2001
(3)(a)The designated authority may regularise any unauthorised development in respect of the following matters, namely:-(i)Margins and setbacks,(ii)Floor space index,(iii)Covered projection,(iv)Change of use,(v)A common plot and a consolidated open plot,(vi)Height of a building(b)The designated authority may regularise any unauthorised development in so far as parking and sanitary facilities are connected subject to the following conditions, namely:-(i)A person shall provide such necessary parking facilities in unauthorised development and where it is not so feasible, within such distance not exceeding five hundred metres from the unauthorised development as directed by the designated authority within a period of six months from such direction:Provided that the designated authority may permit provision of parking facilities at a common place by more than one person.[Provided further that in case where it is not feasible to provide the parking facilities as mentioned above, the designated authorities may charge parking creation fee, as may be decided by the designated authority and facilitate in providing the required facilities or may provide for the same on the basis of build, own, operate and transfer on behalf of the defaulters.] [Proviso inserted by Gujarat 12 of 2003, dated 31st March 2003 (w.e.f. 12-05-2003).](ii)A person shall provide such necessary sanitary facilities in unauthorised development as directed by the designated authority within a period of three months from such direction.
