Section 7(2) in Tamil Nadu Transfer of Development Rights Rules, 2019
(2)The Development Right Certificate shall be issued in FORM II in a Rs.100/- non-judicial stamp paper under the seal and signature of the planning authority. The Development Right Certificate shall contain the details of the land surrendered, its guideline value at the time of surrender, its location, and restrictions / conditions, if any:Provided that if the floor space index eligible for the land surrendered is availed or received fully in the remaining part of the available site itself, then the Development Right Certificate shall not be issued or if floor space index is availed partly in that site, the Development Right Certificate shall be issued for the balance portion.
