Section 1 in The Orissa Glanders and Farcy Rules, 1941
1.
In these rules -(1)"the Act" means the Glanders and Farcy Act, 1899 (XIII of 1899);(2)"Magistrate" means -(a)the District Magistrate or Deputy Commissioner;(b)the Joint Magistrate at headquarters;(c)the Sub-Divisional officer means Revenue Divisional officer or the Senior Deputy Magistrate in charge of the headquarters during the absence on tour of District Magistrate or Deputy Commissioner;(3)"Director" means Director of Development, Orissa;(4)"Deputy Director" and "Assistant Director" means Deputy Director and Assistant Director respectively of Veterinary Services, Orissa;(5)"Inspector means an Inspector appointed under the Act;(6)"Veterinary Practitioner" means a Veterinary Practitioner appointed Under Sub-section (1) of Section 7 of the Act;(7)the expression "Horses" includes (besides horses) camels, asses and mules;(8)"Diseased" means affected with glanders, farcy, or any other dangerous epizootic disease of horses which the Governor of Orissa may, by notification in the official Gazette under Sub-section (1) of Section 2 of the Act, specify in this behalf-,(9)"Schedule" means a schedule annexed to these rules.
