Section 3(6) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997
(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.
