- In this Act, unless there is anything repugnant in the subject or context,-(a)"cattle" means such domesticated animals as may be prescribed;(b)"contagions disease" means rinderpest and such other disease as may be prescribed; and[(b-1) "Infective" means affected by a contagious disease, or having recently been in contact with or proximity to a cattle so affected or residing in an area declared to be infected area] [Inserted by C.P. and Berar Act No. 35 of 1948];(c)"Prescribed" means prescribed by rules made under this Act;(d)[ "Veterinary Officer" means any officer of the Civil Veterinary Department not below the rank of Stock Supervisor.] [Substituted, by M.P. Act No. 7 of 1958.][Chapter 1] [Inserted by C.P. and Berar Act No. 35 of 1948] Regulation of Entry and Movement of Cattle in A Local Area.
