Section 9 in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
9. Power to enter and inspect premises.
- Any Inspector or Licensing Officer or the appellate authority, or any other Officer authorized by the Government may, at all reasonable times, enter and inspect any stable, shed or other premises where the notified animal or bird is kept or intended to be kept-(a)in order to satisfy as to the arrangements made for the keeping of such animal or bird in respect of which an application for grant or renewal of a licence has been made or licence has been granted; or,(b)in order to ascertain whether any notified animal or bird, is being kept without a licence or otherwise kept in contravention of the provisions of this Actor the rules made thereunder or of the terms and conditions of any licence.
