Section 2 in The (Bye-Laws for the Regulation of) Cattle Traffic on Streets within the Limits of City of Lucknow, 1987
2. Definitions.
- In these bye-laws, unless there is anything repugnant to the subject or context,(1)'Act' means the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959;(2)'attendant' means a person who leads the cattle not attached to a vehicle on public streets;(3)'cattle' includes bullocks, cows, he and she buffaloes, swine, pigs, donkeys, ponies, goat, sheep and their progeny;(4)Words and expressions used hereunder and not defined in these bye-laws shall have the meanings assigned to them in the Act
