Section 4(3) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
(3)In granting or renewing or refusing to grant or renew a licence, the Licensing Officer shall have regard to the following matters, namely:-(a)the number of notified animals or birds kept in the area for which licence has already been granted where the animals or birds are intended to be kept;(b)the suitability of the premises and its neighbourhood in which the notified animals or birds are proposed to be kept;(c)the suitability from the public health point of view and, in particular, of the stable or shed and the arrangements in the stable or shed for supply of water for drinking, washing, cleaning, disposal of waste and other sanitary arrangements;(d)the arrangements for proper rearing of calves or young birds;(e)the arrangements for maintenance of notified animal or bird during dry period; and(f)such other matters as may be prescribed.
