Section 2 in THE KARNATAKA PREVENTION OF SLAUGHTER AND PRESERVATION OF CATTLE ACT, 2020
2. Definitions.- In this Act, unless the context otherwise requires,-
(1)“Beef” means flesh of the cattle in any form;(2)“Cattle” means cow, calf of a cow and bull, bullock of all ages and he or she buffalo below the age of thirteen years;(3)“Competent authority” means the competent authority appointed under section 3;(4)“Gau Shala” means a shelter established for the protection and preservation of cattle registered as such with the department of Animal Husbandry and Fisheries under the State or Central Act;(5)“Notification” means a notification published in the official Gazette;(6)“Premises” means and includes any premises, vessel or vehicle;(7)“Prescribed” means prescribed by rules made under this Act; and(8)“Slaughter” means killing by any method whatsoever and includes maiming and infliction of physical injury which in the ordinary course will cause death.
