Section 6(1) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997
(1)Where the Licensing Officer has reason to believe that the applicant to whom a licence has been granted has violated or failed to comply with the conditions of the licence or any provision of the Act or these rules, he shall, call upon the licensee by notice in writing, addressed by registered post to the address given in his licence or as changed on application under rule 7, and stating grounds, to show cause within such period not less than fifteen days from the date of receipt of such notice as to why the licence shall not be cancelled or the renewal of the licence shall not be refused and also shall give the licensee an opportunity of being heard.
