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State of Tamilnadu- Act

The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997

TAMILNADU
India

The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997

Rule THE-TAMIL-NADU-ANIMALS-AND-BIRDS-IN-URBAN-AREAS-CONTROL-AND-REGULATION-RULES-1997 of 1997

  • Published on 5 November 1997
  • Commenced on 5 November 1997
  • [This is the version of this document from 5 November 1997.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997Published vide Notification G.O. MS. NO. 268, Municipal Administration and Water Supply (Election-I), Dated 5.11.1997 - SRO. A/122 (a) 97In exercise of the powers conferred by section 19 of the Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997 (Tamil Nadu Act 46 of 1997), the Governor of Tamil Nadu hereby makes the following rules:-

1. Short title and commencement.

- These rules may be called the Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997.
(2)It shall come into force,-
(a)at once in the City of Chennai; and
(b)in other urban areas on such dates as the Government may, by notification, appoint; and different dates may be appointed for different urban areas.

2. Definitions.

- In these rules, unless the context otherwise requires,-
(a)"Act" means the Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997 (Tamil Nadu Act 46 of 1997);
(b)"Council" means the council of a Town Panchayat, Municipality or Corporation, as the case may be.
(c)"Form" means the forms appended to these rules;
(d)"Licence" means the licence granted under section 4 of the Act;
(e)"Municipality" with its grammatical variation means the Municipal Corporation or Municipality or Town Panchayat constituted or deemed to have been constituted under the appropriate Act.

3. Issue of licence.

(1)Any person intending to keep animals or birds in his premises primarily for use of such animals or birds or their products by himself or the members of his family shall apply to the Licensing Officer for a 'Domestic Licence' in Form I:Provided that the 'Domestic Licence' shall not be granted to any house holder in respect of more than three animals and more than fifty birds.
(2)Any person intending to have a trade in the animals or birds or their products shall apply for a Commercial Licence to the Licensing Officer in Form-I:
(3)Every application for a licence under sub-rules (1) and (2) shall be accompanied by,-
(a)a licence fee of Rs. 150 per year or part of a year per animal or for every 50 birds;
(b)a consent letter from the landlord of the premises; and
(c)a certificate from the Area Engineer of the Chennai Metropolitan Water Supply and Sewerage Board/ Municipal Engineer having jurisdiction over the area to the effect that the premises is provided with sufficient means of drainage with diaphragm chamber facilities and adequate water supply:
Provided that no fee shall, however, be payable for calves below 6 months intended to be covered by the licence.
(4)The nature and type of the shed to be provided for keeping animals or birds under a licence shall be as specified in the Domestic and Commercial Licences in Forms II and III.
(5)The Licensing Officer shall, on receipt of such application, scrutinize the application and may, if necessary, inspect or cause to be inspected any, shed provided for keeping animals or birds and to find out whether such Rule 6 Animals And Birds In Urban Areas (Control And Regulation) Rules, 1997 237 shed conforms to the specifications mentioned in the Domestic and Commercial Licences in Forms II and III.
(6)After such scrutiny and after such inspection, if the Licensing Officer is satisfied that the shed provided for keeping the animals or birds conforms to the specifications mentioned in the Domestic and Commercial Licenses in Forms II and III, the Licensing Officer shall direct the applicant in writing to produce the animals for identification marks being made on their bodies, before such officer and on such date or dates and at such place or places as may be specified in the direction and the applicant shall comply with such direction. The Licensing Officer shall, thereupon, grant the licenses in the form of a licence book which shall be used by the licensees for a period of three years from the date of issue of such licences:Provided that in respect of sheep, goats, pigs or birds, there is no need to make identification marks.
(7)Every licence shall be in Form II or III and shall be subject to the conditions mentioned therein

4. Period of licence and time within which an application for licence is to be made.

- The licence shall be valid for one year from the 1st April to the 31st March of the succeeding year. An application for grant of a domestic or commercial licence can be made at any time during a year to the Licensing Officer. However, the licence issued during any part of the year after the month of April of any year be valid up to the 31st March of the same or following year.

5. Renewal of licence.

(1)Every application for renewal of a licence shall be made to the Licensing Officer between the 1st December and 31st January of a year in Form I, along with a fee of Rs. 150 per animal or for every fifty birds per year. The Licensing Officer shall dispose of all applications received by him with in sixty days from the date of receipt of such applications and in any case not later than the expiry of the validity of the existing licence:Provided that no fee shall, however, be payable for calves below 6 months intended to be covered by the renewed licence.
(2)Every application for renewal of a licence after the date prescribed in sub-rule (1) shall be made to the Licensing Officer after the 31st January of a year along with a fine of 50 per cent of the licence fee, prescribed for a year to the animals and birds.

6. Cancellation of licence or refusal of renewal of licence.

(1)Where the Licensing Officer has reason to believe that the applicant to whom a licence has been granted has violated or failed to comply with the conditions of the licence or any provision of the Act or these rules, he shall, call upon the licensee by notice in writing, addressed by registered post to the address given in his licence or as changed on application under rule 7, and stating grounds, to show cause within such period not less than fifteen days from the date of receipt of such notice as to why the licence shall not be cancelled or the renewal of the licence shall not be refused and also shall give the licensee an opportunity of being heard.
(2)On examining the reply received from the applicant within the time limit specified in sub-rule (1) above, the Licensing Officer may cancel the licence or refuse the renewal of the licence.

7. Change of address, etc.

- An application, for change of address of the premises or place or the number or description of animals or birds kept a licence, shall be made in Form IV The application shall be accompanied by a fee of Rs. 50 (Rupees fifty only), if the change relates to the address of the premises or place or the description of the animals or birds. If the change relates to the number of animals or birds, it shall be accompanied by a fee of Rs. 150 per animal or for birds up to fifty in number of excess of the animals or birds for which fee has already been paid.

8. Issue of duplicate licence.

- Where the licensing officer is satisfied that the licence book has been lost or destroyed or mutilated, he may issue a duplicate licence on payment of a fee of Rs. 50 per licence:Provided that when a licence is mutilated, the licensee shall surrender such mutilated licence book to the Licensing Officer.

9. Making of identification marks on the bodies of animals while renewal of licences.

(1)The Licensing Officer, before renewing a licence, shall make arrangements to verify whether the identification marks made on the bodies of the animal. If the identification marks already made at the time of issue of licence are not visible, the Licensing Officer shall arrange for making identification marks on those animals to make them visible.
(2)The Licensing Officer shall arrange for making identification marks to the additional animals found in the shed at the time of issue of such licence or changes in the licence.

10. Levy of fine for keeping animals or birds in excess.

(1)The Licensing Inspectors and other Officers authorized by the Licensing Officer shall inspect the sheds provided for keeping animals or birds periodically at least once in three months and after inspection shall make an entry on the space provided in the Licence Book kept by the licensees. At the time of inspection, if the number of animals or birds are found more than the numbers mentioned in the licence, the Licensing Inspectors or the Officers authorized by the Licensing Officer shall report to the Licensing Officer within twenty-four hours of his inspection of the sheds. The Licensing Officer shall issue notice to the licensee for removing of such additional animals or birds kept by him.
(2)The owner or keeper or custodian of such animals or birds within seven days from the date of such notice may apply to the Licensing Officer for issue of licence for such additional animals or birds, along with Rs. 150 per animal or bird of fifty in number and a fine at the rate fixed by the council not exceeding one-fourth of the cost of the animal or bird. The Licensing Officer may issue a licence or change the licence subject to the fulfillment of the conditions prescribed for such licence.

11. Appeal against the order of refusing grant of a licence or renewal of a licence.

- An appeal to the appellate authority in Form V under section 7 of the Act shall be made within thirty days from the date on which the order of refusal of licence or renewal of a licence. Such appeal shall accompany a fee of Rs. 100 and clearly state the grounds of appeal.

12. Mode of payment and fees.

- All fees and fines to be paid under these rules shall be paid in the form of Bank Draft payable to the Licensing Officer or to the appellate authority on demand at Chennai or shall be paid in cash in the municipal treasury and the challan for such payment be accompanied along with the application forms.

13. Temporary permit for transport of animals or birds.

(1)The Licensing Officer shall issue in Form VI any temporary permit valid for three days from the date of issue of such permit to any person for transport of animals or birds into the town or city and from any part of the town or city to any slaughter house within or outside the municipal limits, on an application given by any person in Form VII to the Licensing Officer.
(2)Before issuing of such a temporary permit, the Licensing Officer shall satisfy himself that the animals or birds to be transported are being kept in proper condition and are being transported in proper condition.

14. Impounding of stray animals and birds.

(1)The Licensing Officer or any Licensing Inspector or any Police Officer not below the rank of a Sub-Inspector shall seize any animal or bird found straying or tethered in any public places in an urban area and impound them in the pound maintained by the municipality. (2) The owner, keeper or custodian of an animal or bird which has been confined to a pound under sub-rule (1) shall pay a fine at the rate fixed by the council not exceeding one fourth of the cost of the animal or bird anil feeding and maintenance charges at the rate not exceeding rupees 100 per animal or Rs. 25 for a bird per day for release of such animal or bird from the pound. The council may fix different rates of feeding charges for different animals or birds.

15. Maintenance of register for issue of licence.

- A register in Form IV shall be maintained by the Licensing Officer in the office which will be used for a period of three years for issue of all domestic and commercial licences.

16. Periodical inspection of sheds used for keeping animals or bird.

- Any officer authorized by the Licensing Officer in this behalf shall make periodical inspections to the sheds used for keeping animals or birds and verify whether the animals or birds are being kept in accordance with the conditions prescribed in the licence issued for this purpose. The Inspecting Officer shall make an endorsement in the Licence Book kept by the owners at the appropriate places. The Licensing Officer, while making inspection, shall see whether the Officers authorized in this behalf arc1 inspecting the sheds regularly and properly and also shall make endorsement in the Licence Book.

17. Power to fix the value of animal or bird for the purpose of fining the straying animal and birds.

- The council shall fix the cost of the animals or birds for the purposed imposing fine on the straying animals or birds, taking into a consideration the local rate of such animals or birds.Form IApplication for Licence or for Renewal of Licence for keeping Animals and Birds[See rules 3(1) and 5 of the Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997]ToThe Licensing Officer,..............................................Domestic Licence :Commercial Licence :

1. Applicant's full name (in block letters).

2. Applicant's residential address.

(a)Permanent.
(b)Present.

3. Full address of the place where animals or birds are to be kept.

4. If the applicant is a minor, the name and address of the guardian.

5. Name of partners, if any, together with their addresses or the names of Directors and Managing Agents in the case of company.

6. In the case of domestic licence the number of persons in the family and their daily requirement of milk or products of animals or birds.

7. Species of animals or birds to be kept.

8. Number of animals or birds proposed to be kept.

9. Description of each category of animals or birds and their numbers.

I hereby enclose-
(1)certificate issued by the Area Engineer/Municipal Engineer of the Chennai Metropolitan Water Supply and Sewerage Board/the Local Body concerned having jurisdiction of that area for having provided adequate water supply and proper and adequate drainage in the premises in accordance with the terms and conditions specified;
(2)consent letter from the owner of the building.I hold/ do not hold a licence/ permit from Corporation/ Municipality/ Town Panchayat other competent authority for keeping the above animals/ birds at the premises or place mentioned above (A copy of the Licence/ Permit is to be enclosed).I have/ have not previously applied for such a licence (mention particulars of such application and date if so applied).I have read/ got read and understood the provisions of the Tamil Nadu Animals and Birds in Urban Area (Control and Regulation) Act, 1997 (Tamil Nadu Act 46 of 1997) and the relevant rules and conditions of the licence to be issued and agree to abide them.A sum of Rs. .......... (Rupees ........ only) has been paid towards the licence fee (Attach copy of challan/ Receipt for payment).I solemnly declare that the particulars stated above are true to the best of my knowledge and belief.
Date : .....................................
Place : Signature or thump impressionof the applicant.
  Signature or thumb impressionof the Guardianor Manager.
  (If the applicant is minor or a personunderdisability)
  Signature of Thumb Impression
  Attested by ..........................
(Strike out the particulars not applicable to you)In cases of renewal of licence for official use only.

1. Licence (Number and date already issued and licence book to be enclosed).

2. Period of licence issued.

Inspection Report
Date : Signature of Inspector
Orders by the Licensing Officer
Date : Licensing Officer
Note. - See rule 3(3). The licence fee payable is Rs. 50 per head of any animal or Rs. 150 per every 50 numbers of birds per year or for a part of the year:Provided that no licence fee is payable for calves below 6 months.Form IILicence for Keeping Animals or Birds for Domestic Purpose Species of Animals or Birds Intended for Keeping.[See rule 3(4), (5), (6) and (7) of the Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 2007]..................................................................................................................Name of the Urban Area ..............(Municipal Corporation/ Municipality/ Town Panchayat)Licence under section 3 of the Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997.
{|
PHOTO
||}Licence No. ..................... DomesticAmount of Licence fee paid Rs. ...................Receipt No. ....... Date ...... Issued/ Renewal on Urban Area ...............Subject to the provisions of the Tamil Nadu Animal and Birds in Urban Areas (Control and Regulation) Act, 1997 (Tamil Nadu Act 46 of 1997) and the Rules made thereunder and also terms and conditions specified below is hereby granted to Thiru ................................................. for keeping the following animals/ birds at the place mentioned below for the period ending 31st March........Particulars of Animals/ Birds
Species Total No. Description of Animal/ Bird Identification Marks
(1) (2) (3) (4)
       
  Full Address of Premises or place Full Name and address of Licensee  
........................................................ ........................................................
........................................................ ........................................................
........................................................ ........................................................
Licensing Officer.Particulars of licence fee paid

1. Date of submission of application.

2. Total number of animals or birds for which licence applied.

3. Amount of licence fee paid for the year ending 31st March Rs.

4. Amount of licence fee paid towards any increased Number of animals or birds. Rs.

5. (A) If by Demand Draft.

(1)Number of D. D.
(2)Name of the Bank drawn.
(3)Name of the branch.
(4)Date
(B)If in Municipal Treasury.
(1)Challan No.
(2)Name and Location of the Treasury.
(3)Name of the Branch, if any.
(4)Date.

6. Receipt Number and date, if paid, by Demand Draft.

Date:Station:SignatureSpecification of the Nature and Type of Shed to be Provided for Animals and Birds
(1)Any building intended for human habitation shall not be used for keeping animals or birds except pets:Provided that the Licensing Officer may permit such building for keeping animals or birds for domestic use, with conditions, and alterations as may be prescribed by the Licensing Officer or Inspector.
(2)All parts of the building in which animals or birds are to be kept shall be of masonry structure with non-inflammable materials.
(3)The floor of the premises shall be at least 30 cm above the level of the adjoining ground.
(4)The flooring of shed where animals are kept shall be impervious, either paved or of cement concrete finished with rough surface, but not grooved, with a slope of 1.3 cm in 90 cm towards the open gutter to facilitate proper drainage. The flooring shall not be slippery.
(5)In case of closed type shed or building, an inlet and outlet area of 900 sq.cm. per head of animal shall be provided for the purpose of light and ventilation.
(6)The height of the shed for keeping cattle and other large animals shall be not less than 3 metres and 4.5 metres from ground to caves and ridges respectively in case of lean type roof or 4 metres in case of flat type roof.
(7)Premises in which animals or birds to be kept for commercial purpose shall have an open space not less than 3 metres in which on two sides within the boundary of such premises. The open space in or upon such premises shall be paved or metalled.
(8)The specifications of the sheds or cages of animals or birds other than prescribed in this Licence Book shall be specified at the time of issue of licence for keeping such animals or birds based on I.S.I. specifications.
(9)The drains in the building or shed in which animals are kept shall be connected to diaphragm chamber before connecting to a public sewer for preventing any solid waste being let into public sewer. If there is no public sewer provided, the drains shall be connected to diaphragm chamber and finally connected into a masonry septic tank situated inside the shed or building. Such septic tank shall be of such dimensions as to hold not less than 7 days flow of waste water from such premises and shall be closely covered and fitted with air tight frame and cover.
(10)Specification for Bird Shed:Intensive Deep Litters System
(A)The lower portion of the wall on the long side of the shed up to l/3rd height from the floor shall be of brick masonry with pillars made either of reinforced concrete cement (20 cm x 20 cm), brick pillars plastered (30 c.m. x 30 c.m.), iron pipes or angled iron up to roof level at an interval of 3 to 4 metres. The upper 2/3rds portion of the walls shall be made of galvanized mild steel wire netting of about 1 mm in diameter having hole sizes of 25 c.m. x 75 mm. supported by brick masonry pillar or angle iron flushed with pillars from inside.
The flooring shall be spread with saw dust or paddy husk to the height of 15 cm. throughout.Cage System
(B)(1) The body of the cage shall be made with mild steel wire mesh and the floor shall be made with mild steel welded wire mesh. The frame of the cage shall be made of mild steel angle section. The dropping tray and water and feed trough shall be made of galvanized plain steel sheets or aluminium sheets or suitable unbreakable P.VC. The mesh of the floor and body (sides) shall not be more than 25 mm x 75 mm. The wire mesh shall be stretched to avoid sagging and be securely fixed.
The frame comprising 4 corner posts and connecting horizontal members at the top and bottom shall be angle iron.Dropping Tray
(2)There shall be a removable tray having edge of 20 mm on all sides for collecting the droppings. In the front of the dropping tray, a handle shall be provided.Feed and Water Trough
(3)Each tier of cages shall be provided on water with one feed trough. The trough shall be fixed to outside.Doors
(4)Doors shall be provided at the front of cage and shall have two parallel vertical wires welded on the top and at the bottom. The edges should be supported with angle iron legs.The height of the edge shall be 375 mm at the rear and 425 mm at the front.(See Diagram No. 1)(see page 782)Specification of the Nature and Types of shed to be provided for CattleMinimum floor space for housing per head of cattle shall be as follows:-
Class of Cattle Feeding Passage Hanger of Trough Standing Gutter or dung channel (with rounded edge of 0.5"radius) Passage
Rear in single row shed Central in double row shed
(1) (2) (3) (4) (5) (6) (7)
Adult 90 era 75 em 173 em 45 em 120 em 150 em
Young Stock (1 yearand above)Calves up to 1 year Down calves Breeding Bulls 90 em 60 em 143 em 45 em 90 em 120 em
Total transverse Dimension Width Total floor Space
Single row shed Double row shed Single row Double row shed shed
(8) (9) (10) (11) (12)
4.8 mts 8.8 mts. 1.17 4.8 x 1.17 120 x 120cm. 5 mt. x 3.4 mt. 4 mt. x3.4 mt. 8.8 x 1 120 x 1 5 mt. x 3 4 mt. x 3

1. Cross-gangway. - In case of a shed housing cattle either in single or double rows, a cross gangway 1.5 mt wide shall be provided at an interval of every 30 catties in a row.

2. Calf-pen-not more than ten calves shall be housed in a single enclosure.

3. Calving-box for down calves-one such box for every twenty-five breeding cows and buffaloes.

4. Where the calf pens, calving-boxes and bull-pens are in double rows, a 1.7 metres central passage shall be provided.

(See Diagram No. 2) (see page 783)Specifications Required for Poultry Shed Floor Space Requirement per Bird in Deep Litter Intensive System
SI. No. Age Floor space per bird
Light Breeds Heavy Breeds
(1) (2) (3) (4)
  Weeks cm2 cm2
(i) 0 to 8 700 Min. 700 Min.
(ii) 9 to 12 950 Min. 950 Min.
(iii) 13 to 20 1900 Min. 2350 Min.
(iv) 21 and above (see Notes 1 and 2) 2300 to 2800 2800 to 3700
Note 1. - The Floor space requirement per bird (3 weeks and above) in semi-intensive system will be nearly half of the above requirements.Note 2. - The smaller the area of a house, more floor space per bird is required. The larger the area of a house less floor space per bird is required as bigger houses have more actual usable floor space per bird.Feeder Space Requirement per Bird
Serial No. Age Feeder Space per Bird. Min.
(1) (2) (3)
  Weeks Linear cm.
(i) 0 to 2 2.5
(ii) 3 to 6 4.5
(iii) 7 to 12 7.5
(iv) 13 and above 12.5
Note. - In circular feeder, the space requirements (length of the circumference) shall be half of the above.Watering Space Requirement per 100 Birds
Serial No. Age Watering Space, Min.
Running Length of Channel Type of Trough Capacity of Fountain Type of Trough
(1) (2) (3) (4)
  Weeks cm. liters.
(i) 0 to 12 50 9.0
(ii) 3 to 12 100 18.0
(iii) 13 and above 250 22.5
Note. - In case of fountain type water, the capacity should be doubled during summer.Specifications required for pig shed feeding and watering trough length required per animal
Serial No. Type of Animal Length
(1) (2) (3)
(i) Boar 60 to 75
(ii) Sow and litter 75 to 100
(iii) Fattening pig 30 to 40
(iv) Weaner 20 to 30
Open Yard area requirement per animal
Serial No. Type of Animal Open Yard Area per Animal
(1) (2) (3)
(i) Boar 8.8 to 12.0
(ii) Farrowing sow "
(iii) Weaner/ fattening pig "
(iv) Dry sow or gilt 1.4 to 1.8
Covered Floor area requirement per animal
SI. No. Type of Animal Covered Floor Area Per Animal, M2 Typical Dimensions, m.
(1) (2) (3) (4)
(i) Boar 6.25 to 7.50 2.5 x 2.5 to 2.5 X 3.0
(ii) Farrowing sow 7.50 to 9.00 2.5 x 3.0 to 3.0 x 3.0
(iii) Weaner/ fattening Pig 0.96 to 1.80 0.8 x 1.2 to 1.2 x 1.5
(iv) Dry sow or gilt 1.80 to 2.70 1.2 x 1.5 to 1.8 x 1.5
(See Diagram No. 6) (see page 786)Specification required for sheep and goat shed minimum floor space requirements per animal
Type of Animal Floor Space per Animal
(1) (2)
Ewe or nanny 1.0
Ram or buck 3.3
Lam or kid 0.4
Conditions of Licence
(1)This licence shall not be transferable.
(2)This licence shall be produced on demand for inspection by the Licensing Officer, Licensing Inspector or any other Officer authorized by the Licensing Officer in this regard.
(3)The Licensee who obtains domestic licence for using the produce of the animal/bird shall not sell such produce commercially.
(4)The shed and cage shall be in conformity with the specification for animal/bird shed or cages mentioned in the licence forms.
(5)The shed in which the animals/birds are kept shall be kept clean and tidy by removing the dung, urine, droppings or other refuse there from, and by washing the shed daily.
(6)Sufficient drinking water shall be kept for animals/birds based on their numbers and age group.
(7)The dung and other refuses shall be removed and deposited in the place specified for this purpose.
(8)Any calf in the case of cattle home after the grant of licence shall, before it is one year of age, be produced for identification. New animals above for which licence is obtained the maximum number shall be similarly produced for identification mark.
(9)Bulls and bullocks in the case of cattle, and stallion in the case of horse, if any, shall be kept in a separate shed.
(10)The licensee shall immediately inform in writing to the Veterina Hospital or Dispensary having jurisdiction in the area within the shed is situated, of the out break among his animals or birds of any contagious or infectious disease and shall comply with the instructions of the Veterinary Officer of such Veterinary Hospital or Dispensary.
(11)The licensee shall not keep more number of animals or birds than the number for which the licence is obtained.
(12)The Licensee shall arrange with out undue delay for proper disposal of the carcases of any animal or bird which may be dead.
(13)No fee shall be refunded in respect of any animal or bird lost, sold, transferred or dead.
(14)The licensee may, after informing the Licensing Officer in writing, remove any of his dry cattle outside the urban area within which the shed is situated for maintenance during its dry period and may with such permission bring back that cattle after calving.
(15)The Licensee himself shall neither brand nor tattoo nor make any mark of a permanent nature on the animal similar to the identification mark. He shall not also deface or alter any identification mark.
(16)The Licensee shall not use or permit the use of the shed for any purpose other than the housing of animals or birds.
(17)Any refusal on the part of the licensee to produce the required records, licence or animals and birds at the time of inspection by any inspecting authority will lead to the cancellation of the licence by the Licensing Officer.
(18)The Licensee shall comply with any direction that may be given to him, from time to time, by the Licensing Officer or the Inspecting Officer in regard to the maintenance of the animal or shed premises or both.
(19)The Licensee shall not allow the licensed animal or birds to stray or to be tethered on any public places or private places.
(20)Any violation of the above prescribed conditions by the Lice shall be punishable with penalties as prescribed in the Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act and Rules, 1997.
(21)The cost of the animals or birds shall be as fixed by the Council for the purpose of prescribing fine as per provision under section 10(3) of this Act.Findings of Inspecting Officer
Date of Inspection Name andDesignation of the Officer Remarks
(1) (2) (3)
     
Details of Fines and Penalties Imposed
SI. No. Date of offence Nature of violation Amount of fine penalty imposed Signature of Licensing Inspector/ LicensingOfficer Remarks
(1) (2) (3) (4) (5) (6)
           
Form IIILicence for Keeping Animals or Birds for Commercial Purpose Species of Animals or Birds Intended for Keeping..............................................................................Name of Urban Area ............................... (Municipal Corporation/ Municipality/ Town Panchayat)Licence under section 3 of Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997 Licence for Keeping Animals or Birds under section 3 of the Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997Licence No. ......... CommercialAmount of Licence Fee paid Rs. ..............Receipt No. ........... Date ............PhotoIssued/ Renewed on Urban Area ........................... Subject to the provisions of the Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997 (Tamil Nadu Act 46 of 1997) and Rules ma thereunder and also terms and conditions specified below is hereby grant to Thiru ........... residing at ................................ for keep the following animals/ birds at the place mentioned below for the peri ending 31st March..........Particulars of Animals/ Birds
Species Total No. Description of Animal/ Bird Identification marks
(1) (2) (3) (4)
       
  Full Address of the Premises or place Full Name and address of the Lice  
  ................................................................ ................................................................  
  ................................................................ ................................................................  
  ................................................................ ................................................................  
Licensing Officer.Particulars of licencee fee paid

1. Date of submission of application.

2. Total number of animals or birds for which licence applied.

3. Amount of licence fee paid for the year ending 31st March Rs.

4. Amount of licence fee paid towards any increased number of animals or birds. Rs. .......

5. (A) If by Demand Draft

(1)Number of D. D.
(2)Name of the Bank drawn
(3)Name of the Branch
(4)Date
(B)If in Municipal Treasury
(1)Challan No.
(2)Name and location of the Treasury
(3)Name of the Branch, if any,
(4)Date

6. Receipt Number and date if paid by Demand Draft.

Date :Station :Signature.Specification of the Nature and Type of Shed to be Provided for Animals and Birds
(1)Any building intended for human habitation shall not be used for keeping animals or birds except pets:Provided that the Licensing Officer may permit such building for keeping animals or birds for commercial use, with conditions, and alterations as may be prescribed by the Licensing Officer or Inspector.
(2)All parts of the building in which animals or birds are to be kept shall be of masonry structure with non-inflammable materials.
(3)The floor of the premises shall be at least 30 cm. above the level of the adjoining ground.
(4)The flooring of shed where animals are kept shall be impervious, either paved or of cement concrete finished with rough surface, but not grooved, with a slope of 1.3 cm. in 90 cm. towards the open gutter to facilitate proper drainage. The flooring shall not be slippery.
(5)In case of closed type shed or building an inlet and outlet area of 900 sq. cm. per head of animal shall be provided for the purpose of light and ventilation.
(6)The height of the shed for keeping cattle and other large animals shall be not less than 3 metres and 4.5 metres from ground to caves and ridges, respectively, in case of lean type roof or 4 metres in case of flat type roof.
(7)Premises in which animals or birds to be kept for commercial purpose shall have an open space not less than 3 metres in width on two sides within the boundary of such premises. The open space in or upon such premises shall be paved or metalled.
(8)The specifications of the sheds or cases of animals or birds other than prescribed in this Licence Book shall be specified at the time of issue of licence for keeping such animals or birds based on I.S.I. specifications.
(9)The drains in the building or shed in which animals are kept shall be connected to diaphragm chamber before connecting to a public sewer for preventing any solid waste being let in to public sewer. If there is no public sewer provided, the drains shall be connected to diaphragm chamber and finally connected into a masonry septic tank situated inside the shed or building. Such septic tank shall be of such dimensions as to hold not less than 7 days flow of waste water from such premises and shall be closely covered and fitted with air tight framer and cover.
(10)Specification for Bird ShedIntensive Deep-Litter System
(A)The lower portion of the wall on the long side of the shed up to 1/3rd height from the floor shall be of brick masonry with pillars made either of reinforced concrete cement (20 cm x 20 cm), brick pillars plastered (30 x 30 cm), iron pipes or angle iron up to roof level at an interval of 3 to 4 metres. The upper 2/3rds portion of the walls shall be made of galvanized mild steel wire netting of about 1 mm. In diameter having hole sizes of 25 x 75 mm. Supported by brick masonry pillars or angle iron flushed with pillars from inside.
The flooring shall be spread with saw dust or paddy husk to the height of 15 cm. throughout.Cage System
(B)(1) The body of the cage shall be made with mild steel wire mesh and the floor shall be made with steel welded wire mesh. The frame of the cage shall be made of mild steel angle section. The dropping tray and water and feed trough shall be made of galvanized plain steel sheets or aluminium sheets or suitable unbreakable P.V.C. The mesh of the floor and body (sides) shall not be more than 25 mm x 75 mm. The wire mesh shall be stretched to avoid sagging and be securely fixed.
The frame comprising 4 corner posts and connecting horizontal members at the top and bottom shall be angle iron.Dropping Tray
(2)There shall be a removable tray having edge of 20 mm on all sides for collecting the droppings. In the front of the dropping tray, a handle shall be provided.Feed And Water Trough
(3)Each tier of cages shall be provided on water with one feed trough. The trough shall be fixed to outside.Doors
(4)Doors shall be provided at the front of cage and shall have two parallel vertical wires welded on the top and at the bottom. The cages should be supported with angle iron legs.The height of the cage shall be 375 mm at the rear.and 425 mm at the front.Specification of the Nature and Types of Shed to be provided for CattleMinimum floor space for housing per head of cattle shall be as follows:-
Class of Cattle Feeding Passage Hanger of Trough Standing Gutter or dung channel (with rounded edge of 0.5"radius) Passage
Rear in single row shed Central in double row shed
(1) (2) (3) (4) (5) (6) (7)
Adult 90cm 75cm 173cm 45cm 120cm 150cm
Young Stock (1 year and above) 90cm 60cm 143cm 45cm 90cm 120cm
Calves up to 1 year Down calves Breeding Bulls            
Total transverse Dimension Width Total floor Space
Single row shed Double row shed Single row Double row shed shed
(8) (9) (10) (11) (12)
4.8 mts 8.8 mts. 1.17 4.8 x 1.17 120 x 120cm. 5 mt. x 3.4 mt. 4 mt. x3.4 mt. 8.8 x 1 120 x 1 5 mt. x 3 4 mt. x 3

1. Cross-gangway. - In case of a shed housing cattle either in single or double rows, a cross gangway 1.5 mt wide shall be provided at an interval of every 30 catties in a row.

2. Calf-pen-not more than ten calves shall be housed in a single enclosure.

3. Calving-box for down calves-one such box for every twenty-five breeding cows and buffaloes.

4. Where the calf-pens, calving-boxes and bull-pens are in double rows, a 1.7 metres central passage shall be provided.

Specifications required for poultry shed floor space requirement per bird in deep litter intensive system
SI. No. Age Floor Space per Bird
Light Breeds Heavy Breeds
(1) (2) (3) (4)
  Weeks cm2 cm2
(i) 0 to 8 700 Min. 700 Min.
(ii) 9 to 12 950 Min. 950 Min.
(iii) 13 to 20 1900 Min. 2350 Min.
(iv) 21 and above (see Notes 1 and 2) 2300 to 2800 2800 to 3700
Note 1. The floor space requirement per bird (3 weeks and above) in semi-intensive system will be nearly half of the above requirements.Note 2. The smaller the area of a house, more floor space per bird is required. The larger the area of a house less floor space per bird is required as bigger houses have more actual usable floor space per bird.
Serial No. Age Feeder Space per Bird. Min.
(1) (2) (3)
  Weeks Linear cm.
(i) 0 to 2 2.5
(ii) 3 to 6 4.5
(iii) 7 to 12 7.5
(iv) 13 and above 12.5
Note. - In circular feeder, the space requirements (length of the circumference) shall be half of the above.Watering space requirement per 100 birds
Serial No. Age Watering Space, Min.
Running Length of Channel Type of Trough Capacity of Fountain Type of Trough
(1) (2) (3) (4)
  Weeks Cm. liters.
(i) 0 to 12 50 9.0
(ii) 3 to 12 100 18.0
(iii) 13 and above 250 22.5
Note. - In case of fountain type houl water, the capacity should be doubled during summer.Specifications required for pig shed feeding and watering trough length required per animal
Serial No. Type of Animal Length
(1) (2) (3)
(i) Boar 60 to 75
(ii) Sow and litter 75 to 100
(iii) Fattening pig 30 to 40
(iv) Weaner 20 to 30
Open yard area requirement per animal
Serial No. Type of Animal Open Yard Area per Animal
(1) (2) (3)
(i) Boar 8.8 to 12.0
(ii) Farrowing sow "
(iii) Weaner/ fattening pig "
(iv) Dry sow or gilt 1.4 to 1.8
Covered floor area requirement per animal
SI. No. Type of Animal Covered Floor Area Per Animal, M2 Typical Dimensions, M2
(1) (2) (3) (4)
(i) Boar 6.25 to 7.50 2.5 x 2.5 to 2.5 x 3.0
(ii) Farrowing sow 7.50 to 9.00 2.5 x 3.0 to 3.0x3.0
(iii) Weaner/ fattening 0.96 to 1.80 0 .8 x 1.2 to 1.2 x Pig 1.5
(iv) Dry sow or gilt 1.80 to 2.0 1.2 x 1.5 to 1.8 x 1.5
Specification required for sheep and goat shed minimum floor space requirements per animal
Type of Animal Floor Space per Animal
(1) (2)
Ewe or nanny 1.0
Ram or buck 3.3
Lam or kid 0.4
(See Diagram No. 7) (see page 786):Conditions of Licence
(1)This licence shall not be transferable.
(2)This licence shall be produced on demand for inspection by the Licensing Officer, Licensing Inspector or any other Officer authorised by the Licensing Officer in this regard.
(3)The shed and cage shall be in conformity with the specifications for animals/ birds shed or cages mentioned in the licence form.
(4)The shed in which the animals/ birds are kept shall be kept clean and tidy by removing the dung, urine, droppings or other refuse therefrom, and by washing the shed daily.
(5)Sufficient drinking water shall be kept for animals/ birds based on their numbers and age group.
(6)The dung and other refuses shall be removed and deposited in the place specified for this purpose.
(7)Any calf in the case of cattle born after the grant of licence shall before it is one year of age, be produced for identification. New animals for which licence is obtained above the maximum number shall be similarly produced for identification mark.
(8)Bulls and bullocks in the case of cattle, and stallion in the case of horse, if any, shall be kept in a separate shed.
(9)The licensee shall immediately inform in writing to the Veterinary Hospital or Dispensary having jurisdiction in the area within which the shed is situated, of the out break among his animals or birds of any contagious or infectious disease and shall comply with instructions of the Veterinary Officer of such Veterinary Hospital or Dispensary.
(10)The licensee shall not keep more number of animals or birds than the number for which the licence is obtained.
(11)The Licensee shall arrange without undue delay for proper disposal of the carcasses of any animal or bird which may be dead.
(12)No fee shall be refunded in respect of any animal or bird lost, sold, transferred or dead.
(13)The licensee may, after informing the Licensing Officer in writing, remove any of his dry cattle outside the urban area with in which the shed is situated for maintenance during its dry period and may with such permission bring back that cattle after calving.
(14)The Licensee himself shall neither brand nor tattoo nor make any mark of a permanent nature on the animal similar to the identification mark. He shall not also deface or alter any identification mark.
(15)The Licensee shall not use or permit the use of the shed for any purpose other than the housing of animals or birds.
(16)Any refusal on the part of the Licensee to produce the required records, licence or animals and birds at the time of inspection by any inspecting authority will lead to the cancellation of the licence by the Licensing Officer.
(17)The Licensee shall comply with any direction that may be given to him, from time to time, by the Licensing Officer or the Inspecting Officers in regard to the maintenance of the animal or shed premises or both.
(18)The Licencee shall not allow the licensed animal or birds to stray or to be tethered on any public places or private places.
(19)Any violation of the above prescribed conditions by the Licensee shall be punishable with penalties as prescribed in the Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act and Rules, 1997.
(20)The cost of the animals or birds shall be as fixed by the Council for the purpose of prescribing fine as per provision under section 10 (3) of this Act.Findings of Inspecting Officer
Date of Inspection Name and Designation of the Officer Remarks
(1) (2) (3)
     
Details of Fines and Penalties Imposed
SI. No. Date of offence Nature of violation Amount of fine/ penalty imposed Signature of licensing inspector/ licensingofficer Remarks
(1) (2) (3) (4) (5) (6)
           
Form IVApplication for Change of Residential Address, Number and Description of Animals or Birds in the Licence(See rule 7 of the Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997)

1. Full Name of the applicant (in block letters)

2. Residential Address

(a)Present
(b)Permanent

3. Licence No. .................. Issued on ......... Urban area ......... Domestic Licence/ Commercial Licence.

To,The Licensing Officer,I hereby apply for the following changes in my licence.
(a) Present residential address Residential address to be changed as .......
(b) Present No. animals/ birds No. of number to be changed as ..........
(c) Present description of the animals/ birds Description of animals/ birds to be changed as ......
(Strike out the items not required)I have paid Rs. .......... (Rupees ............. only) as the fee for making the change.
Date : Signature/ Thumb impression of the Licensee.
Place : Signature/ Thumb impression of the guardianormanager in case of the licensee is minoror a person underdisability.
  Signature/ Thumb impressionattested by.................
Inspection Report
Date : Signature ofInspector.
Orders of Licensing Officer
Date : Signature ofLicensing Officer.
Form VAppeal against the Order of the Licensing Officer(See rule 11 (In the matter of Tamil Nadu Animal and Birds in Urban Areas (Control and Regulation) Act, 1997 and the rules made thereunder.)To............................................................(Appellate Authority)Applicant's Full Name(In Block Letters)Applicant's residential AddressAddress of the Applicant's place of keeping animals/ birdsIf the applicant is a minor the Name of his Guardian (In Block Letters)Residential Address of the GuardianNames of partners, if any, together with their address or the names of Directors and Managing Director in case of a Company

1. I had applied on ............. 19.. in Form ........... for grant/ renewal of domestic licence/ commercial licence to the Licensing Officer. I enclose a copy of the application.

2. I was holding domestic/ commercial licence No. ................ dated ............and copy of the same is enclosed.

3. By his order No.........dated..........., the Licensing Officer has refused to grant/ to renew the domestic/ commercial licence, suspended/ cancelled my licence. I enclose a copy of the said order.

4. Being aggrieved by the said order, I hereby appeal against the order. I pray that the Licensing Officer be directed to grant/renew domestic/ commercial licence/ that the Licensing Officers order suspending/ cancelling my licence may be set aside.

5. I received the intimation of the said order on the of........

6. This appeal is/ is not filed within thirty days of which I received the intimation of the said order.

7. I have paid Rs. ............. (Rupees ..................... only) towards the appeal fee on .......... vide Challan/ Receipt No. ......... dated ....... A Copy of the Challan/ receipt enclosed.

8. Grounds of Appeal

Dated : Signature/ Thumb impression of the applicant.
Place : Signature/ Thumb impression of the Guardianof aminor, if the appellant is minor.
  Signature/ Thumb impression is attestedby......................
Form VIPermit for bringing animals or birds inside the urban area[See rule 13(1) of the Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997]Permit No. ...........Dated ...................Subject to the provisions of the Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997 (Tamil Nadu Act 46 of 1997) and rules made thereunder and with reference to his/ their application No. in Form ........................ dated Thiru/ Thirumathi ............. residing at No. .............. is/ are granted a permit to bring inside the urban area of the .................... number of animals/ birds bearing the identification mark and description specified below and subject condition mentioned below:
(1)Previous identification marks, if any.
(2)Description of the animals/ birds.Conditions
(1)The holder of permit should obtain fresh licence or get the changes in the existing licence for keeping animals/ birds within 8 days after bringing the animals/birds into the urban area for the purpose of further maintenance.
(2)This permit is valid up to 7 days from the date of issue.
Date : Signature of theLicensing Officer.
Form VIIApplication for Permit to Import of Animals or Birds inside the Urban Area[See rule 13 of the Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997]ToThe Licensing Officer...........Urban Area.

1. Full Name of the Applicant (in block letters).

2. Full residential address.

3. Purpose for which the animals/ birds are proposed to be imported.

4. Name and address of the person from whom animals/ birds arc imported.

5. Address of the place or shed where the animals/ birds are kept after import.

6. Whether the place or shed is licenced for the purpose of keeping animals/ birds.

7. Number and date of the previous permit, or permits if any, held by the applicant under the above mentioned rule.

8. Number and description of animals/ birds which the applicant desires to bring inside the urban area.

9. Whether area into which the animals/ birds are to be kept after import is a prohibited area or not.

10. Previous identification marks.

11. Mode and route of transport.

12. Probable date of transport.

I solemnly declare that what is stated above is true to the best of my knowledge and belief.
Date : Signature/ Thumb impression of the applicant.
Diagram 1Sketch of Diaphragm ChamberNote. - Length and width of the standing may vary from 1.5 to 1.7m and 1.0 to 1.2m per animal respectively.All dimension in centimetres.A Typical layout of Farm Cattle Shed with Tiled Roof and Brick PillarsDiagram 2Specifications Required for Cattle ShedDiagram 3Nominal dimensions of the house
No. of birds Length Width Height
  M M M
100 6 4.5 2
200 9 6 2
500 18 7.5 2
1000 36 9 2
A typical Layer House, Stationery Type Layer HouseDiagram 4Specifications required for poultry cage portable shedsAll dimensions in millimetersTypical cages of more than one tigerDiagram 5Typical layer houses, portable typeDiagram 6A typical Layout of Pig shedDiagram 7A Typical Layout of Sheep and Goat shed