Section 2 in Haryana Municipal (Registration and Proper Control of Dogs) Bye-laws 2005
2. Definitions.
- In these bye-laws, unless the context otherwise requires, -(a)"Act" means the Haryana Municipal Act, 1973 (24 of 1973);(b)"Animal Welfare Organization" means and includes the Society for prevention of cruelty to animals and any other welfare organization for animals which is registered under the Societies Registration Act, 1860 (21 of 1860), or any other corresponding law for the time being in force and which is recognized by the Animal Welfare Board of India, constituted under the Prevention of Cruelty to Animals Act, 1960 (59 of 1960);(c)"Court" means the civil Court having jurisdiction over the area;(d)"dog" means a dog and includes a bitch;(e)"form" means a form appended to these bye-laws;(f)"licensing authority" means the Executive Officer/Secretary of a Committee as the case may be;(g)"owner" means the owner of a dog and includes any other person in possession or custody of such dog whether with or without the consent of the owner;(h)"veterinary doctor" means a person who holds a degree of a recognized veterinary college and is registered with the Indian Veterinary Council [Haryana Veterinary Council] [Added by Haryana Notification No. S.O. 14/H.A. 24/1973/Sections 200 and 214/2004. dated 27.1.2006.]
