Section 10 in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997
10. Levy of fine for keeping animals or birds in excess.
(1)The Licensing Inspectors and other Officers authorized by the Licensing Officer shall inspect the sheds provided for keeping animals or birds periodically at least once in three months and after inspection shall make an entry on the space provided in the Licence Book kept by the licensees. At the time of inspection, if the number of animals or birds are found more than the numbers mentioned in the licence, the Licensing Inspectors or the Officers authorized by the Licensing Officer shall report to the Licensing Officer within twenty-four hours of his inspection of the sheds. The Licensing Officer shall issue notice to the licensee for removing of such additional animals or birds kept by him.(2)The owner or keeper or custodian of such animals or birds within seven days from the date of such notice may apply to the Licensing Officer for issue of licence for such additional animals or birds, along with Rs. 150 per animal or bird of fifty in number and a fine at the rate fixed by the council not exceeding one-fourth of the cost of the animal or bird. The Licensing Officer may issue a licence or change the licence subject to the fulfillment of the conditions prescribed for such licence.
