Section 3 in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997
3. Issue of licence.
(1)Any person intending to keep animals or birds in his premises primarily for use of such animals or birds or their products by himself or the members of his family shall apply to the Licensing Officer for a 'Domestic Licence' in Form I:Provided that the 'Domestic Licence' shall not be granted to any house holder in respect of more than three animals and more than fifty birds.(2)Any person intending to have a trade in the animals or birds or their products shall apply for a Commercial Licence to the Licensing Officer in Form-I:(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.(4)The nature and type of the shed to be provided for keeping animals or birds under a licence shall be as specified in the Domestic and Commercial Licences in Forms II and III.(5)The Licensing Officer shall, on receipt of such application, scrutinize the application and may, if necessary, inspect or cause to be inspected any, shed provided for keeping animals or birds and to find out whether such Rule 6 Animals And Birds In Urban Areas (Control And Regulation) Rules, 1997 237 shed conforms to the specifications mentioned in the Domestic and Commercial Licences in Forms II and III.(6)After such scrutiny and after such inspection, if the Licensing Officer is satisfied that the shed provided for keeping the animals or birds conforms to the specifications mentioned in the Domestic and Commercial Licenses in Forms II and III, the Licensing Officer shall direct the applicant in writing to produce the animals for identification marks being made on their bodies, before such officer and on such date or dates and at such place or places as may be specified in the direction and the applicant shall comply with such direction. The Licensing Officer shall, thereupon, grant the licenses in the form of a licence book which shall be used by the licensees for a period of three years from the date of issue of such licences:Provided that in respect of sheep, goats, pigs or birds, there is no need to make identification marks.(7)Every licence shall be in Form II or III and shall be subject to the conditions mentioned therein
