Section 3 in Gujarat Regularization of Unauthorized Development Rules, 2012
3. Manner of public awareness.
(1)The Designated Authority shall immediately after coming into force of the Act, publish in at least two Gujarati newspapers having wide circulation within the area, the substance and the purpose of the Act explaining the provisions of Act in detail. The designated authority may also use other means to publicize.(2)The substance may include:(a)The manner of making an application, the period within which the application may be made;(b)List of architects, engineers, structural designers with their responsibilities;(c)Salient features of the GDCR for making the people aware regarding unauthorized development carried out by them;(d)Consequences which the owner or the occupier will have to face in case of failure to get the unauthorized development regularized.
