Section 2(1) in Kerala Captive Elephants (Management and Maintenance) Rules, 2012
(1). In these rules, unless the context otherwise requires,-(a)"Act" means the Wildlife (Protection) Act, 1972 (Central Act 53 of 1972);(b)"Cavady" means a person engaged to assist the mahout;(c)"Chief Wildlife Warden" means the person appointed as such under section 4 of the Act;(d)"department" means the Kerala Forest Department;(e)"elephant" means any elephant captured or by kept or bred in captivity;(f)"Elephant data book" means the register specified by the Chief Wildlife Warden which is to be kept for each elephant by its owner incorporating the details required therein;(g)"mahout" means a trained person engaged to handle, upkeep and manage captive elephants;(h)"owner" means a person who owns an elephant as per the provisions of the Act and the Rules made thereunder;(i)"Ownership Certificate" means the certificate of ownership issued as per the provisions of the Act and the Rules made thereunder;(j)"Veterinary Doctor" means a registered Veterinary practitioner or an experienced Ayurvedic elephant expert.
