- In this Act, unless the context otherwise requires-(1)Animal' includes any mammal, reptile or bird;(2)'Park' means any park or garden declared to be a public park under this Act as well as any zoo within any public park so declared;(3)'Superintendent' means the person in executive charge of a park and includes any person lawfully performing the duties of a Superintendent under this Act.(4)'Trap' includes any contrivance or device by means of which an animal can be captured;(5)'Weapon' includes any fire-arm or ammunition therefor, or any other instrument capable of propelling a projectile, or capable of being propelled or used in such a manner that any animal can be killed or injured thereby.
