Section 15(2) in Gujarat Regularization of Unauthorized Development Rules, 2012
(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).]
