Section 12 in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
12. Offences and penalties.
- Any person, who-(a)contravenes the provisions of section 3; or(b)keeps or brings any notified animal or bird in any area or part thereof declared to be a prohibited area or fails to remove the said animal or bird as required by sub-section (2) of section 8; or(c)contravenes any of the provision in clause (a) of sub-section (2) of section 19 of the rules made thereunder, shall, on conviction, be punishable with imprisonment for a term which may extend to three years or with fine which may extend to five thousand rupees or with both.
