Section 7(1) in Gujarat Regularization of Unauthorized Development Rules, 2012
(1)On receipt of the reply under rule 5(4), if the designated authority is of the opinion that the unauthorised development cannot be regularised only on the ground that the adequate sanitary facilities as required under the GDCR have not been provided then the designated authority shall direct the owner or occupier, as the case may be, to improve upon or augment the existing facility within a period of sixty days.
