Section 2 in Haryana Murrah Buffalo and other Milch Animal Breed (Preservation and Development of Animal Husbandry and Dairy Development Sector) Act, 2001
2. Definitions.
- In This Act, Unless The Context Otherwise Requires, -(a)"animal" includes a heifer;(b)"Board" means the Haryana Livestock Development Board constituted under Section 4 of this Act;(c)"custodian" means the person who is in possession of the animal and shall include the consignee/owner and his representative accompanying the animal. It will also include the driver and conductor in case the animal which is being transported through public transport;(d)"export" means to take out of the limits of the State of Haryana to any place in India;(e)"Fund" means the fund of the Board;(f)"Government" means the Government of the State of Haryana in the Department of Animal Husbandry/Dairy Development;(ff)[ "lean period" means the period commencing from 1st April and ending on 30th June of every year when milk production gets reduced due to climatic and biological reasons ;] [Added by Haryana Act No. 16 of 2002.](g)"licensed capacity" means the maximum production capacity with reference to milk for which the unit is registered under the Milk and Milk Product Order, 1992 of the Central Government;(h)[ `milk plant' means a plant owned by any person or manufacturer registered under the Milk and Milk Product Order, 1992, or any other regulations formulated in this regard, from time to time, of the Central Government and operating within the limits of the State of Haryana but excluding milk chilling centres supplying milk to the milk plants within the State of Haryana and paying cess on the quantity of milk supplied by them to the said plants subject to the production of authentic proof of such payment: and a plant owned by the Government or Central Government engaged in imparting research and educational facilities to the students of any Research Institution/University.] [Substituted by Haryana Act No. 5 of 2012, dated 4.4.2012.](i)"prescribed" means prescribed by rules made under this Act.
