Section 5 in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997
5. Renewal of licence.
(1)Every application for renewal of a licence shall be made to the Licensing Officer between the 1st December and 31st January of a year in Form I, along with a fee of Rs. 150 per animal or for every fifty birds per year. The Licensing Officer shall dispose of all applications received by him with in sixty days from the date of receipt of such applications and in any case not later than the expiry of the validity of the existing licence:Provided that no fee shall, however, be payable for calves below 6 months intended to be covered by the renewed licence.(2)Every application for renewal of a licence after the date prescribed in sub-rule (1) shall be made to the Licensing Officer after the 31st January of a year along with a fine of 50 per cent of the licence fee, prescribed for a year to the animals and birds.
