Section 28(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)Any person not being the Central Government or a State Government intending to retain any use of building or work constructed or carried out on any land, or to continue any use of land made, before the date on which a final development plan in respect of any development area in which such building or land is situated comes into force, which use is not in conformity with the provisions of the regulations or the final development plan shall make an application in writing to the appropriate authority for permission to retain or continue such use, containing such particulars and accompanied by such document, as may be prescribed [and by such scrutiny fees as may be prescribed by regulations] [These words were inserted, by Gujarat 3 of 1995, Section 7 (w.r.e.f. 11-01-1995).] within six months from the date on which the final development plan in respect of such development area comes into force.
