Section 2 in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015
2. Prohibition of cow slaughter.
- In this Act, unless the context otherwise requires,-(a)[ "beef" means flesh of cow in any form including in sealed containers.] [Substituted by Haryana Act No. 36 of 2019, dated 31.10.2019](b)"beef-products" means products prepared from beef;(c)[ "cow" means cow and its progeny (any economic or uneconomic) including bull, bullock, ox, heifer or calf whether disabled, diseased or barren;] [Substituted by Haryana Act No. 36 of 2019, dated 31.10.2019](d)"competent authority" means the concerned Sub-divisional Magistrate and includes any other officer appointed by the Government for exercising the powers under this Act;(e)[ "Department" means the Animal Husbandry and Dairying Department, Haryana;] [Substituted by Haryana Act No. 36 of 2019, dated 31.10.2019](f)"export" means taking out of cow from the State to any other place;(g)"Gauvansh" means cow or its progeny;(h)"Gausamvardhan" means conservation and development of indigenous breeds of cow;(i)"Government" means the Government of the State of Haryana in the administrative department;(j)"indigenous breed" means the indigenous cow population which is recognized as a breed by Breed Registration Committee of Indian Council of Agricultural Research, New Delhi, from time to time;(k)"prescribed" means prescribed by the rules made under this Act;(l)"sanrakshan" means protection and conservation of Gauvansh;(m)"slaughter" means killing by any method whatsoever and includes maiming and inflicting of physical injury which in the ordinary course may cause death;(n)"State" means the State of Haryana;(o)[ "Vehicle" means a conveyance used for transportation of people, livestock or goods, specially on land, such as two-wheeler, car, tractor trolley, lorry, any carrier or cart.] [Added by Haryana Act No. 36 of 2019, dated 31.10.2019]
