Section 2 in Mizoram Animal (Control & Taxation) Act, 2014
2. Definitions.
- In this Act, unless the context, otherwise requires(a)"animal" includes any animal normally domesticated for whatever purpose or for rearing purposes;(b)"cattle" means cows, oxen, bulls and calves;(c)"district" means a civil district of the State;(d)"government" means the State Government of Mizoram;(e)"municipalities" means Urban Local Bodies as constituted under the Mizoram Municipalities Act, 2007;(f)"owner" means(i)When used with reference to land or property (whether private or public) the cultivator or occupier or owner of land or property, jhum, garden, land used for wet rice cultivation or any person who has advanced cash for the cultivation of the crop or produce on any land or the vendor or mortgagee of such crop or produce, or any portion thereof;(ii)When used with reference to any animal, it includes the person for the time being incharge of the animal;(g)"prescribed" means prescribed by any rules made under this Act;(h)"state" means the State of Mizoram;(i)"village council" means a Village Council constituted under the Lushai Hills District (Village Councils) Act, 1953 (Lushai Hills Act No. V of 1953) as amended from time to time;(j)"village council fund" means any fund under the control and management of a Village Council;(k)"vicious animal" means(i)any animal that demonstrates any ferocious, vicious or aggressive behaviour, or(ii)any animal which has been the cause of any penalty incurred by the owner in any court within the past six months or(iii)any animal which has bitten or maimed another animal or human without provocation within the past six months.Chapter-II Control of Animals
