Section 3 in The West Bengal Animal Slaughter Control Act, 1950
3. Definitions.—
In this Act , unless there is anything repugnant in the subject or context,—(i)“animal” means an animal to which this Act applies;(ii)“Calcutta” has the same meaning as in clause (11) of section 3 of the Calcutta Municipal Act , 1923;(iii)“President” means,—(a)in relation to a municipality, any person presiding over the affairs of any municipal authority, and(b)in relation to a Panchayat Samiti, any person presiding over the affairs of any Panchayat Samiti,by whatever name called, and includes any person nominated by him for the purposes of this Act;(iv)“prescribed” means prescribed by rules made under this Act ;(v)“Veterinary Surgeon” means,—(a)in areas other than Calcutta, a Veterinary Surgeon, and(b)in Calcutta, a Veterinary Surgeon of the Directorate of Veterinary Services, Government of West Bengal, acting within the local limits of his jurisdiction, and(vi)“Veterinary Officer” means—(a)in areas other than Calcutta, a District Veterinary Officer, and(b)in Calcutta, a Superintendent of Veterinary Services (Headquarters) of the West Bengal Civil Veterinary Department act ing the local limits of his jurisdiction.
