Section 26(1) in The Gujarat Professional Civil Engineers Act, 2006
(1)Notwithstanding anything contained in any law for the time being in force, after the expiry of two years from the commencement of this Act, no person shall certify an engineering design of-(a)a building the plinth area of which exceeds one hundred and forty square meters; or(b)a building the height of which exceeds the normal height of a building having the ground floor and first floor; or(c)a building which does not have load bearing type masonry structure; or(d)a building which is a part of a larger housing project comprising not less than three buildings, notwithstanding the plinth area of such building is one hundred and forty square meters, or less than one hundred and forty square meters;unless he is a professional civil engineer.
