Section 13A in The Gujarat Provincial Municipal Corporations Act, 1949
13A. [ Power of Commissioner to make certain provisions in building referred to in rule 13. [Rule 13A was inserted by Gujarat 1 of 1979, Section 23 (2) (ii).] - Notwithstanding anything contained in rule 13, in the case of a building to which rule 13 applies, the Commissioner may, at the request of the occupants of such building, make provisions in such building for all or any of the matters specified in clauses (a), (b) and (c) of rule 13, from the fund of the Corporation and recover the whole of the expenses incurred by him in making any such provision or such part thereof as he thinks proper, from the occupants of such building as he may determine:
Provided that the Commissioner shall not commence any work connected with the making of such provision until the occupants of the building have deposited with the Commissioner such amount as he may direct.]
