Section 3(3) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997
(3)Every application for a licence under sub-rules (1) and (2) shall be accompanied by,-(a)a licence fee of Rs. 150 per year or part of a year per animal or for every 50 birds;(b)a consent letter from the landlord of the premises; and(c)a certificate from the Area Engineer of the Chennai Metropolitan Water Supply and Sewerage Board/ Municipal Engineer having jurisdiction over the area to the effect that the premises is provided with sufficient means of drainage with diaphragm chamber facilities and adequate water supply:Provided that no fee shall, however, be payable for calves below 6 months intended to be covered by the licence.
