Section 14A(9) in Karnataka Town and Country Planning Act, 1961
(9)The Planning Authority after considering objections or suggestions received under sub section (5) shall verify the details for sanction of Development Rights and if found eligible issue it in the form of Development Right Certificate (DRC) under intimation to the public Authority to the owner specifying the extent of Notional Land as Development Rights admissible, subject to such terms and conditions as may be prescribed or reject it, quoting the reasons thereof.Provided that no such application shall be rejected without giving opportunity of hearing to the public Authority and the owner of such land.
