Section 2 in Bihar Preservation and Improvement of Animals Rules, 1960
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context,(a)"the Act" means the Bihar Preservation and Improvement of Animals Act, 1955;(b)"Form" means a form set out in the Schedule;(c)"Prescribed authority" means the authority prescribed under these Rules,(d)"Schedule" means a schedule appended to these Rules,(e)"Section" means a Section of the Act,(f)"Gosadan" means a place or institution maintained or recognised by the State Government for the purposes of keeping useless, unproductive or invalid animals and includes a Goshala within the meaning of the Bihar Goshala Act, 1950 (Bihar Act 28 of 1950),(g)"Chairman" means the Chairman of District Board, Local Board, Municipality, Notified Area Committee, Union Committee, Union Board and includes the Mayor/Chief Executive Officer of a Municipal Corporation and President of a Union Board,(h)"Chief Officer" has the same meaning as is assigned to it in the [Bihar Panchayat Raj Act, 1947] [Now, Bihar Panchayat Raj Act, 2006.] Bihar Act 7 of 1948), and(i)All words and expressions used in these Rules and not defined' herein shall have the same meanings as are respectively assigned to them in the Act.
