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State of Gujarat - Section

Section 16 in Gujarat Regularization of Unauthorized Development Rules, 2012

16. Liability.

(1)Any owner or occupier undertaking any alteration, modification or addition in the unauthorised development so as to get the unauthorised development regularised shall continue to be wholly and solely liable for any injury or damage or loss whatsoever that may be caused to any one in or around the area during carrying out such work and no liability whatsoever in this regard shall be cast on the designated authority.
(2)Regularization of unauthorisation development shall not in any way mean the acceptance of any statement, documents, structural report, structural or drawings and shall not discharge the owner or occupier, engineer or architect and structural designer from the responsibilities imposed upon them under the relevant Act or GDCR.FormsForm- "A-1"Notice for Regularization of Unauthorized Development for violations other than parking spaceTo,Shri/Shrimati/Kumari______________________________________________________________________________Whereas I, the undersigned, is of the opinion that, you have carried out, owned or occupied the unauthorized development of the building in respect of the _________________________ premises Tenement No. /Flat No. Sub Plot No. ________________ on Revenue Survey No. / Final Plot No. _________________________of the village / T.P. Scheme No.____________________ described below.Whereas, as per the records available with the authority, it appears that the development on the aforesaid property, is not authorized in some or all matters mentioned in section 9 of Gujarat Regularisation of Unauthorised Development Act-2011. (hereafter referred as Act),Description of the property;_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________Now, therefore, in pursuance of the provisions of the section 5(2) of the Gujarat Regularisation of Unauthorised Development Act, 2011, you are hereby directed to furnish particulars and documents in Form-B-1-A (for owner) or B-2-A (for occupants not having valid ownership documents) of Gujarat Regularization of Unauthorized Development Rules-2011 within one month from the receipt of this notice to this office as per the provision of sub-section (3) of section 5 of the Act.Date the :_______________________Place :___________________________Signature of the Authorised Officer Area/Urban Development AuthorityMunicipal CorporationForm- "A-2"Notice for Regularization of Unauthorized Development in parking space and other violationsTo,Shri/Shrimati/Kumari______________________________________________________________________________Whereas I, the undersigned, is of the opinion that, you have carried out, owned or occupied the unauthorized development of the building in respect of the _________________________ premises Tenement No. /Flat No. Sub Plot No. ________________ on Revenue Survey No. / Final Plot No. _________________________of the village / T.P.Scheme No.____________________ described below.Whereas, as per the records available with the authority, it appears that the development on the aforesaid property, is not authorized in some or all matters mentioned in section 9 of Gujarat Regularisation of Unauthorised Development Act-2011. (hereafter referred as Act),Description of the property;_____________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________Now, therefore, in pursuance of the provisions of the section 5(2) of the Gujarat Regularisation of Unauthorised Development Act, 2011, you are hereby directed to furnish particulars and documents in Form-B-1-B (for owner) or B-2-B (for occupants not having valid ownership documents) of Gujarat Regularization of Unauthorized Development Rules-2011 within one month from the receipt of this notice to this office as per the provision of sub-section (3) of section 5 of the Act.Date the :_______________________Place :___________________________Signature of the Authorised OfficerArea/Urban Development AuthorityMunicipal Corporation[Annexure 1] [Substituted 'Form-B-1-A' by Notification No. GH/V/62 of 2013/PRC-102011-5319-(Part), dated 3.4.2013 (w.e.f. 18.2.2012).] (to be notarized not on stamp paper)Application for the regularisation of unauthorised development by: (i) the owner and (ii) For unauthorised development for violations other than parkingThe application should reach to the designated authority latest by_____________To,The Chief Executive Authority/Municipal Commissioner_______________Area/Urban Development Authority/Municipal CorporationI/We hereby apply for getting the unauthorised development regularised as described in accompanying relevant drawings along with the certificate in Form D for structural stability and Form-G
1 Name of the owner/s (Attach documentary prooflike the extract from the Property Register for city survey landsor an extract from the Record of Rights for Revenue lands or thecopy of the index of registered sale deed as the case may be) :  
2 Occupied the property since when (Attachdocumentary proof like, property tax bill of local body,electricity bill, telephone bill, ration card etc.) :  
3 Details of property tax last paid :  
  (a) Useable Area for assessment of property tax : Sq. mts
  (b) Year of assessment :  
  (c) Use for which the assessment is done :  
4 Is this land/building included in alayout/building plan sanctioned by the appropriate authority orany other authority? If yes, date of sanction and order numbersubmit the copy of the approved plan :  
  (a) Plot area : (sq.mtrs.) No. of units :  
  (b) Details of violation;    
Description Unit Actual area Approved or Approvable as per GDCR Violation (C-D)
A B C D E
i. Ground coverage Sq.mtr.      
ii. Built up area (excluding ground coverage) Sq.mtr.      
iii. Height of building Mtr.      
iv. Common plot Sq.mtr.      
v. Change of Use (other than parking) Sq.mtr.      
Note :i. Cases where thebuilding permission has been granted earlier, in such casesdetails to be filled in column-D shall be as per the sanctionedplan only for which authentic sanctioned documents shall beenclosed which includes plans and development permission (RajaChitthi).ii. In other cases the building permission hasnot been granted details to be filled in column-D shall be asapprovable under prevailing GDCR.