- In this Act unless there is anything repugnant in the subject or context-(i)"cattle" means cows, bulls, bullocks, buffaloes, sheep and goats and the young ones of this species of both sexes and such other domesticated animals as may be prescribed ;(ii)"contagious disease" means a disease specified in the Schedule to this Act and any other disease which the State Government may by Notification in the official Gazette, declare to be a contagious disease;(iii)"infected area" means an area in respect of which a Notification under Section 10 is in force ;(iv)"infective" used in reference to any animals affected by a contagious disease or having recently been in contact with or proximity to an animal so affected;(v)"inoculation" means inoculation with any protective serum or vaccine or with both;(vi)"owner" in relation to any animal includes a person having charge of any animal ;(vii)"prescribed" means prescribed by rules made under this Act;(viii)"Veterinary Officers" means any officer of the Civil Veterinary Department, not below the rank of Veterinary Assistant Surgeon.
