Section 2 in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(i)"agricultural cattle" means an animal specified in the Schedule;(ii)"Competent Authority" means a person appointed by the State Government by Notification to perform in any local area specified therein the functions of a competent authority under this Act;(iii)"Slaughter" means killing by any method whatsoever and includes maiming or inflicting of physical injury which in the ordinary course will cause death;(iv)"Veterinary Officer" means a person appointed as such or invested with the powers of a Veterinary Officer under Section 3.
