- In these rules, unless the context otherwise requires,-(i)"Act" means the Madhya Pradesh Cattle Diseases Act, 1934 (XVI of 1934);(ii)"Cattle" means all domesticated animals including bulls, cows, bullocks, heifers, bull or cow-calves over six months, he-buffaloes, she-buffaloes, buffalo-calves over six months, usually imported into the State :Provided that the following class of cattle shall not be deemed to be cattle for the purpose of the Act,-(a)Cattle purchased by agriculturists living in villages situated on the border of the State from adjoining villages beyond the border of the State;(b)Cattle yoked to carts which convey passengers or goods up and down such border villages;(c)Cattle belonging to agriculturists of such border villages returning after grazing from area beyond the border.(iii)[ "Contagious disease" shall also include Haemorrhagic Septicaemia, black quarter or anthrax trypeno somoasis and foot and mouth diseases] [Substituted by M.P. Rajpatra Part IV (Ga), dated 14-9-1984.].(iv)"Form" means a Form appended to these rules.
