Section 2 in Karnataka Prevention of Slaughter and Preservation of Cattle (Transportation of cattle) Rules, 2021
2. Definitions: (1) In these rules unless the context otherwise requires,-
(a)“Act” means the Karnataka Prevention of Slaughter and Preservation of Cattle Act, 2020 (Karnataka Act 01 of 2021);(b)“Ownership document” means the Animal Ear tag of each cattle along with self-attested photocopy of Adhaar card or Voter ID or PAN card or Ration Card or Driving Licences or NAREGA card or any other Central Govt. and State Govt. issued Photo ID card of the owner of cattle owner detail should be same as in ear tag (owners name shall be mentioned in ear tag)Provided that where tag facility is not available, self-attested ownership statement specified in Form-A appended to these rules along with self-attested photocopy of Adhaar card or Voter ID or PAN card or Ration Card or Driving Licences or NAREGA card and any other Central Govt. and State Govt. issued Photo ID card of the owner of cattle;(c)“Section” means section of the Act; and(d)“Transport certificate” means a certificate issued under these rules valid for the period of journey issued by the Jurisdiction Veterinary Officer to the effect that the cattle are in a fit condition for transport by the intended means of transport and are not suffering from any infectious or contagious or parasitic disease and includes,-I. Proforma for applying for permission for issue of certificate before transportation of animals.II. Proforma for Certificate of Fitness to travel cattle.III. Certificate issued under rule 96 of the Transportation of Animals Rules 2001 framed under the Prevention of Cruelty to Animals Act, 1960 (Central Act 59 of 1960).(2)Other words and expressions used in these rules but not defined shall have the same meaning assigned to them in the Act.
