Section 4(2) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
(2)On receipt of an application under sub section (1), the Licensing Officer may, either grant or renew the licence or for reasons to be recorded in writing, by order, refuse to grant or renew the licence:Provided that the Licensing Officer shall, before passing an order refusing to grant or renew the licence, give the person concerned, a reasonable opportunity of being heard.
