Section 3(1) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997
(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.
