Section 5(3) in Gujarat Regularization of Unauthorized Development Rules, 2012
(3)Any owner or occupier may, suo-motu, within a period of 6 months from the commencement of the Act or within such period as may be extended, make application in Form B-1-B if he is an owner or in Form B-2-B if he is an occupier and furnish all relevant particulars and documents attaching therewith the Form-D1, Form D2 and Form-D3 duly filled in.
