Section 7 in Tamil Nadu Transfer of Development Rights Rules, 2019
7. Issue of Development Right Certificate.
(1)The planning authority shall verify and satisfy itself as to the ownership and title of the land proposed to be surrendered and direct the applicant to surrender the land by a registered deed. The planning authority shall thereafter also direct the applicant to transfer the patta of the said land in the name of the planning authority.(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.(3)The planning authority shall make an entry in a ledger and assign account number and shall maintain the details in Form iii.
