Section 2 in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976
2. Definitions
- In this Act, unless the context otherwise requires,-(a)"Appellate Authority" means an officer or authority appointed by the State Government by notification in the Official Gazette, as the Appellate Authority for any urban area or part thereof in which this Act has come into force;(b)"cattle" means all or any of the animals specified in the Schedule;(c)"householder" means a person who occupies any premises as his dwelling;(d)"Inspector" means one or more officers appointed by the Licensing Officer as Inspector or Inspectors for any urban area or part thereof in which this Act has come into force;(e)"licence" means a licence granted under this Act;(f)"Licensing Officer' means one or more officers appointed by the State Government, by notification in the Official Gazette, as the Licensing Officer or Officers for any urban area or part thereof in which this Act has come into force;(g)"member of a family", in relation to a householder, means a spouse, father, mother, children, servants and other relations (if any) residing with the householder in the same dwelling;(h)"permit" means a permit granted under this Act;(i)"prescribed" means prescribed by rules;(j)"rules" means rules made under this Act;(k)"urban area" means -(i)the area comprising Greater Bombay and that part of Thane District, which is contiguous to Greater Bombay and is bounded by the Thane and Bassein Creek;(ii)any area within the limits Of any Municipal Corporation or Municipal Council constituted under any law for the time being in force and such area contiguous thereto as may be declared by the State Government, by notification in the Official Gazette, to be a part of the same urban area for the purposes of this Act;(iii)any other area in the State, which the State Government may, in view of its development and growing population, declare, by notification in the Official Gazette, to be an urban area for the purposes of this Act.
