Section 3(2) in Gujarat Regularization of Unauthorized Development Rules, 2012
(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.
