Section 8(1) in Tamil Nadu Transfer of Development Rights Rules, 2019
(1)If the Development Right Certificate is defaced, lost or destroyed, the owner of the land shall file a police compliant and shall give advertisement in two leading news papers. Thereafter, the owner of the land shall make an application for issue of Development Right Certificate enclosing a copy of First Information Report along with an indemnity bond and a fee of Rs...in the form of Demand Draft payable to the planning authority.
