Section 17(3) in Gujarat State Disaster Management Act, 2003
(3)The Authority may inspect the quality of construction of any building or structure in any local area in the State and where the Authority is of the opinion that the quality of construction of such building or structure is such that it may result in loss of life or damage to any property if a disaster occurs, it may recommend the local authority to take such action as may be necessary under the relevant local authority law to avoid such a consequence.
