Section 2 in The Rajasthan Regulation Compounded Cattle Feed, Concentrates and Mineral Mixtures Order, 1991
2. Definitions.
- In this order, unless the context otherwise requires,(i)B.I.S. specifications means the specifications laid down by the Bureau of Indian Standards of Government of India as indicated in Form 1 from time to time,(ii)'Cattle feed ingredients' means any products which is suitable for animal feeding and is a source of nutrients which are required by the animals and which are free from harmful material such as insects, fungus-infestation and toxins ;(iii)'Compounded cattle feed' means a scientifically balanced mixture of cattle feed ingredients which contain all the nutrients derived from grains, seeds, by-products of grains, oil cakes and meals, tubers and roots, animal products and other agro-industrial by-products which are not harmful for animal feeding which may be in the form of meal, cubes or pellets or mesh:(iv)'Concentrates' means those cattle feed ingredients which contain nutrients in concentrated form;(v)'Dealer' means a person, an association of persons a firm or any agency who/which is engaged in the manufacturing selling or/and distribution, by whatever, compounded cattle feed, concentrates or mineral mixtures and includes, a Director or a Proprietor or manager by whatever name is called, who is responsible to run the aforesaid trade:(vi)'Form' means a Form appended to this order;(vii)Laboratory' means a Laboratory established by Animal Nutrition Wing of the Department of Animal Husbandry and Government of Rajasthan or any other laboratory as specified by the Registration Authority from time to time.(viii)'Director Animal Husbandry' means the Director of Animal Husbandry Department, Rajasthan and includes an officer appointed by the State Government to perform all or any of the functions of the Director of Animal Husbandry Department Rajasthan;(ix)'Mineral Mixtures' means the Mixtures of nutritionally essential minerals in the form of free flowing power thoroughly mixed and completely by homogenised which is free from adulterants, insects or fungus infestation and undesirable odour;(x)'Registration Authority' means Director of Animal Husbandry Department or any other person authorised by him to exercise the Powers of a Registration Author on his behalf under this order; and(xi)'Secretary' means the Secretary to the Government of Rajasthan. Incharge of Animal Husbandry Wing of the Department of Animal Husbandry.
