Section 7 in Gujarat Regularization of Unauthorized Development Rules, 2012
7. Procedure to be followed where the sanitary facility cannot be provided for regularizing the unauthorized development under rule 5.
(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.(2)On compliance of the direction under sub-rule(1), the designated authority shall, if he is of the opinion that unauthorized development can be regularized in respect of other matters, pass an order in Form C-2 requiring the owner or the occupier to pay the fees for the regularization of unauthorized development.
