Section 8 in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
8. Prohibited area for keeping or bringing animals and birds.
(1)Notwithstanding anything contained in the foregoing provisions of this Act, the Government may, at any time, declare, by notification, the whole or part of an urban area, to be a prohibited area, if it deems fit so to do in the public interest.(2)On and after the date of such declaration,-(a)no licence shall be granted in the prohibited area and every licence already granted and in force in the prohibited area shall stand cancelled on the expiry of [nine months] [Substituted by Tamil Nadu Act 33 of 1999.] from the said date or on the expiry of the remaining period of the licence, whichever is earlier; and the person concerned shall remove from the prohibited area all his notified animals and birds, within the said period of [nine months] [Substituted by Tamil Nadu Act 33 of 1999.] or the said remaining period, as the case may be; and(b)no notified animal or bird shall be brought into or kept in the prohibited area:Provided that any notified animal or bird may be-(i)allowed to pass through the prohibited area in the course of the journey to any outside area; or(ii)brought into the prohibited area for such other purposes as may be prescribed, in accordance with the permit granted by the Licensing Officer in such form and in such manner and subject to such conditions as may be prescribed.(3)Notwithstanding anything contained in sub-sections (1) and (2), the Government may, at any time, in the public interest, by notification, rescind any notification issued under sub-section (1), in respect of the whole or any part of the area specified in that notification and may, at any time by like notification issued under sub-section (1), re-declare that area or part thereof as a prohibited area from a date specified in such subsequent notification.
