Section 10(1) in Gujarat Regularisation of Unauthorised Development Act, 2011
(1)The designated authority may regularise any unauthorised development in respect of the following matters, namely:-(i)Ground Coverage,(ii)Built up area,(iii)Height of building,(iv)Change of use,(v)Common plot, and(vi)Parking, subject to the condition that the occupier or owner shall provide parking as per GDCR in unauthorised development and where it is not so feasible, in a place owned or occupied by himself or more than one applicant, within such distance not exceeding five hundred meters from the unauthorised development as directed by the designated authority within a period of six months from such direction. However, in the event of non-compliance of the aforesaid directions for any reason, the Designated Authority shall refer matter to the Committee as may be constituted by the State Government by rules and such committee after making such inquiry as it deems fit, will suggest suitable options which shall be taken into consideration by the Designated Authority for the purpose of implementation;[Provided that the designated authority may not refer to the Committee the following matters, namely:-(a)buildings used for residential purpose,(b)non-residential buildings where the deficit parking does not exceed 200 sq. mtrs;](vii)Sanitary facility, subject to the condition that the designated authority is satisfied that the sanitary facility provided is adequate;(viii)such other matters which the State Government may, prescribe.
