Section 2 in The Gujarat Diseases of Animals (Control) Act, 1963
2. Definition.
- In this Act, unless the context otherwise requires,-(a)"animal" means any domesticated animal or bird, or any animal or bird kept in confinement;(b)"export" means to take out of the State of Gujarat, otherwise than across a customs frontier;(c)"import" means to bring into the State of Gujarat otherwise than across a customs frontier(d)"infective animal" means an animal which is affected with a scheduled disease or has recently been in contact with or in close proximity to an animal so affected;(e)"Inspector" means an Inspector appointed under section 3;(f)"prescribed" means prescribed by rules made under section 38;(g)"rules" means rules made under section 38;(h)"scheduled disease" means any disease specified in the Schedule to this Act;(i)"transport" means to remove to one place from another place within the State of Gujarat;(j)"Veterinary Surgeon" means a Veterinary Surgeon appointed under section 3.
