Section 6(5) in Gujarat Regularization of Unauthorized Development Rules, 2012
(5)On receipt of the compliance report under sub-rule (2) or after the compliance of the order made under sub-rule (4), as the case may be, the designated authority shall, if he is of the opinion that other unauthorized development can be regularized in respect of other matters, pass an order in Form C-2 requiring the owner or the occupier to pay the fees for the regularization of unauthorized development.
