Section 3(2) in Tamil Nadu Regulation of Jallikattu Act, 2009
(2)No permission under sub-section (1) shall be granted to any person, to conduct the event, unless the Collector satisfies himself that,(i)the event is conducted during the months from January to May of a year;(ii)the place selected is suitable for orderly conduct of the event;(iii)the event should have been conducted during the past five years continuously;(iv)the event shall be held at a place notified by the Collector in the District Gazette.
