Section 2 in Uttarakhand Protection of Cow Progeny Act, 2007
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context -(a)"Beer" means flesh of cow progeny;(b)"Cow Progeny" means a cow, bull, bullock, heifer or calf;(c)"Prescribed" means rules prescribed under this Act;(d)"Slaughter" means killing by any method, whatsoever, including causing such physical blow and incapacitating or poisoning, which would normally cause death;(e)"Competent Authority" means such person, appointed in this behalf by the State Government to exercise the powers and perform the functions under this Act and rules made thereunder;(f)"State Government" means the State Government of Uttarakhand;(g)"Uneconomic Cow" means and includes stray, infirm, disabled, diseased or barren cow;(h)"Free/Vagrant wandering" means wandering in urban area; and(i)"Urban area" means area under Nagar Nigam/Nagar Palika Paristiad.
