Section 10(2) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
(2)If any notified animal or bird for which licence has been obtained by an owner and found straying in an urban area is seized under sub-section (1), the owner may redeem the animal or bird within a period of forty -eight hours after its seizure by paying to the local authority, such fine and such feeding and maintenance charges as may be prescribed.
