- In this Act, unless there is anything repugnant in the subject or context-(a)"cattle" means a cow, or its progeny;(b)"Director" means the Director of Animal Husbandry, Uttar Pradesh, and includes any other officer appointed by the State Government to perform all or any of the functions of Director under this Act;(c)"Federation" means the Uttar Pradesh Goshala Sangh constituted under Section 3, and until the Sangh is so constituted, the U.P. State Federation of Gaushalas and Pinjrapoles registered under the Societies Registration Act, 1860;(d)"Goshala" means a charitable institution established for the purpose of keeping, breeding, rearing or maintenance of cattle or for the purpose of reception, production and treatment of infirm, aged, decrepit or diseased cattle;(e)"Goshala property" means the property vesting in or held in trust for the use and benefit of the Goshala and includes any money payable to the Goshala under Section 11, and also includes the cattle kept in the Goshala;(f)"prescribed" means prescribed by rules made under this Act;(g)"Registrar" means the Registrar of Goshalas appointed by the State Government;(h)"regulations" means the regulations made under this Act;(i)"rules" means rules made under this Act;(j)"State Government" means the Government of Uttar Pradesh; and(k)"trustee" in relation to a Goshala means a person or body of persons by whatever designation known, in whom the administration of the Goshala or its property vests and includes any person who is liable as if he were a trustee.
