Section 5(4) in Gujarat Regularization of Unauthorized Development Rules, 2012
(4)On receipt of the reply under sub-rule (2) or an application under sub-rule (3), the designated authority shall, after making an inquiry in the manner as it deems fit, is of the opinion that the development can be regularised and provisions of rules 6 and 7 are not attracted, pass an order in Form C-2 requiring the owner or the occupier to pay the fees for the regularization of unauthorized development:Provided that the Designated Authority shall not pass any order in Form-C-2 in respect of the cases of unauthorized development falling under the provisions of section 9 of the Act till the procedure as per the scheme, issued by Revenue Department under section 9 of this Act is followed.
