Section 3 in The Bombay Diseases of Animals Act, 1948
3. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"animal" means any domesticated animal or bird, or any animal or bird kept in confinement;(b)[ "export" means to take out of the State of Maharashtra, otherwise than across a customer frontier. [Clause (b) and (c) were substituted for the original by Maharashtra 3 of 1960, Section 7(a).](c)"import" means to bring into the State of Maharashtra, otherwise than across a customs frontier;](d)"infective animal" means an animal which is affected with a scheduled disease or has recently been contact with or in close proximity to an animal so affected;(e)"Inspector" means an inspector appointed under section 4;(f)"prescribed" means prescribed by rule made under section 36;(g)"rules" means rule made under section 36;(h)"scheduled disease" means any disease specified in the Schedule to this Act;(i)"transport" means to remove to one place from another place within the [State of Maharashtra] [These words were substituted for the words 'Bombay area of the State of Maharashtra' by Maharashtra 3 of 1960, Section 7(b).];(j)"Veterinary Surgeon" means a Veterinary Surgeon appointed under Section 4.
