Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(1)(a) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997

(a)The Licensing Officer, or Inspector, may seize,-
(i)any notified animal or bird found straying or tethered in any public place in an urban area on a prohibited area;
(ii)any notified animal or bird found to be kept, without a valid licence or in violation of the terms and conditions of a licence in an urban area; or
(iii)any notified animal or bird found to be kept in a prohibited area and confine such animal or bird in any pound maintained by the local authority concerned.