Section 17(2) in The Tamil Nadu Animals and Birds in Urban Areas (Control and Regulation) Act, 1997
(2)The Government may, if they consider necessary in the public interest so to do, by general or special order, exempt the Central Government or the State Government or any local authority or any person or class of persons or the public generally, in any urban area in respect of all or any class of notified animals or birds from all or any of the provisions of this Act or the rules made thereunder, subject to such conditions as may be sped lied in that behalf and may, at any time, by like order, suspend, modify or cancel such exemption.
