Section 3 in Tamil Nadu Regulation of Jallikattu Act, 2009
3. Regulation of Jallikattu.
(1)Notwithstanding anything contained in any other law for the time being in force or in any judgement, or decree or order of any court or other authority, no person shall conduct "Jallikattu" (hereinafter referred to in this Act as "the event") without prior written permission of the Collector.(2)No permission under sub-section (1) shall be granted to any person, to conduct the event, unless the Collector satisfies himself that,(i)the event is conducted during the months from January to May of a year;(ii)the place selected is suitable for orderly conduct of the event;(iii)the event should have been conducted during the past five years continuously;(iv)the event shall be held at a place notified by the Collector in the District Gazette.(3)A permission granted under sub-section (1) shall be(a)valid for such area, for such period and for such purposes, as may be specified therein;(b)subject to such conditions and restrictions as may be specified therein.(4)A permission granted under sub-section (1) may be withdrawn or modified by the Collector at any time prior to the conduct of the event, after giving a reasonable opportunity of hearing to the person organising the event:Provided that the permission may be withdrawn or modified by the Collector without giving a reasonable opportunity to the person organising the event if the Collector is satisfied, for reasons to be recorded in writing, that immediate action is necessary.
