Section 3(4) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006
(4)(a)Upon the compliance of requisitions made under section 4 and on the payment of compounding fees and development charges under sub-section (3), such development shall cease to be unauthorized and the Designated Authority shall issue a certificate to that effect. If the designated Authority decides not to regularise the unauthorized development, the decision shall be communicated to the person concerned.(b)(i)The Designated Authority shall, constitute a committee of experts consisting of three persons, who, in the opinion of the Designated Authority, have knowledge of, and experience in, structural engineering, fire fighting and town planning, respectively;(ii)the Designated Authority shall, before receiving the fees and development charges and issuing the certificate under clause (a), consult the committees constituted under sub-clause (i), on the question as to whether the person has complied with the fire safety measures and structural stability requirements, as per the National Building Code and the Indian Standard Specifications for the time being in force; and it shall be the duty of the committee to advise the Designated Authority on the question so referred.(iii)the Committee shall follow such procedure for disposal of its business as may be determined by the Designated Authority.
