Section 3 in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
3. Animal or bird not to be kept in urban areas without licence.
- No person shall keep or cause to be kept or permit the keeping of animal or bird, as maybe specified by the Government in this behalf, bv notification (hereinafter referred to as the notified animal or bird), in any urban area, after the expiry of a period of three months from the date of such notification except under, and in accordance with the conditions of, a licence granted to him under this Act.
