Section 2 in The Punjab Cattle Fairs (Regulation) Act, 1967
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)'broker' means a person who strikes a bargain between a seller and a purchaser of cattle, in any cattle fair, on payment of commission;(b)'cattle' includes a buffalo, camel, cow, donkey, elephant, goat, horse, mule, sheep and their young-ones and such other animals as the State Government may by notification specify;(bb)[ 'cattle fair' means a gathering of more than twenty-five persons for the purpose of general sale, purchase or exhibition for general sale or purchase of cattle; [and includes cattle market] [Clause (bb) inserted by Act 18 of 1968, section 2.];(bbb)[ 'cattle market' means a place where the business of sale or purchase of cattle is regularly conducted;] [Clause (bbb) inserted by Punjab Act 16 of 1973.](c)'Deputy Commissioner, includes an Additional Deputy Commissioner and such other officer as the State Government may by notification appoint for the purpose of exercising the powers and performing the functions of a Deputy Commissioner under this Act;(d)'fair area' means such areas within a district as may be specified by a fair officer for the purpose of holding a cattle fair;(e)'fair officer' in relation to any fair area means an officer appointed under section 4 for such area;(f)'prescribed' means prescribed by rules made under this Act.
