Section 10(2) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Rules, 1997
(2)The owner or keeper or custodian of such animals or birds within seven days from the date of such notice may apply to the Licensing Officer for issue of licence for such additional animals or birds, along with Rs. 150 per animal or bird of fifty in number and a fine at the rate fixed by the council not exceeding one-fourth of the cost of the animal or bird. The Licensing Officer may issue a licence or change the licence subject to the fulfillment of the conditions prescribed for such licence.
