- In this Act in rules made under this Act, unless inconsistent with the context-(1)"Animal" means any mammal, reptile (excluding snakes other than the python) or bird;(2)"Forest Officer" means a Forest Officer as defined in Section 2 of the Indian Forest Act, 1927, and includes any person appointed for carrying out the purpose of this Act;(3)"Park" means a national park constituted under this Act;(4)"Trap" includes any contrivance or device by means of which an animal can be captured;(5)"weapon" includes any firearm or ammunition therefor, or any other instrument capable of propelling a projectile or capable of being propelled or used in such a manner that any animal can be killed or injured thereby.
