2. Definitions .-In these rules, unless the context otherwise requires,-
(a)"Act" means the Wild Life (Protection) Act, 1972 (53 of 1972);(b)"Enclosure" means any accommodation provided for zoo animals;(c)"Enclosure barrier" means a physical barrier to contain an animal within an enclosure;(d)[ "Endangered species" means species included in Schedule I and Schedule II of the Act except black buck];(dd)[ "critically endangered species" means an endangered species other than tiger, asiatic lion and panther whose total number in all the zoos in the country put together does not exceed 200] [ Substituted by G.S.R. 106(E), dated 6.2.2004];(e)"Form" means form set forth in Appendix A to these rules;(f)"Performing purposes" means any effort to force the animal to carry out unnatural act including performance of circus tricks;(ff)[ "Rescue Centre" means an establishment for the care of animals specified in the Schedules to the Act and not open for exhibition to the public;] [ Inserted by G.S.R. 106(E), dated 6.2.2004 (w.e.f. 9.2.2004).](g)"Stand-of barrier" means a physical barrier set back from the outer edge of an enclosure barrier;(h)"Zoo operator" means the person who has ultimate control over the affairs of the zoo provided that-(i)in the case of a firm or other association of individuals, any one of the individual partners or members thereof shall be deemed to be the zoo operator;(ii)in the case of a company, any director, manager, secretary or other officer, who is in-charge of and responsible to the company for the affairs of the zoo shall be deemed to be the zoo operator;(iii)in the case of a zoo owned or controlled by the Central Government or any State Government, or any local authority, the person or persons appointed to manage the affairs of the zoo by the Central Government, the State Government or the local authority, as the case may be shall be deemed to be the zoo operator.
