Section 19(2) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the form in which, the terms and conditions subject to which and the period for which, a licence under section 4 may be granted;(b)the fee to be paid in respect of any application for grant or renewal of licence and for appeal under this Act;(c)the fine and the feeding charges to be paid by the owner for redeeming the seized animals or birds under section 10; and(d)any other matter which is required to be or may be prescribed under this Act.
