Section 4 in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
4. Grant and renewal of licence.
(1)Any person intending to obtain or renew a licence shall apply to the Licensing Officer in such form, in such manner and on payment of such fee, as may be prescribed.(2)On receipt of an application under sub section (1), the Licensing Officer may, either grant or renew the licence or for reasons to be recorded in writing, by order, refuse to grant or renew the licence:Provided that the Licensing Officer shall, before passing an order refusing to grant or renew the licence, give the person concerned, a reasonable opportunity of being heard.(3)In granting or renewing or refusing to grant or renew a licence, the Licensing Officer shall have regard to the following matters, namely:-(a)the number of notified animals or birds kept in the area for which licence has already been granted where the animals or birds are intended to be kept;(b)the suitability of the premises and its neighbourhood in which the notified animals or birds are proposed to be kept;(c)the suitability from the public health point of view and, in particular, of the stable or shed and the arrangements in the stable or shed for supply of water for drinking, washing, cleaning, disposal of waste and other sanitary arrangements;(d)the arrangements for proper rearing of calves or young birds;(e)the arrangements for maintenance of notified animal or bird during dry period; and(f)such other matters as may be prescribed.(4)The licence shall be in such form and be valid for such period and shall be subject to such terms and conditions as may be prescribed.
