Section 2 in The M.P. Govansh Vadh Pratishedh Adhiniyam, 2004
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"beef" means flesh of cow progeny, whose slaughter is prohibited under this Act;(b)"cow progeny" means cows, bulls, bullocks and calves of cows;(c)"Competent Authority" means a person appointed by the State Government by notification to perform in any local area specified therein, the functions of competent authority under this Act;(d)"institution" means any charitable institution registered under any enactment for the time being in force, established for the purpose of keeping, breeding and maintaining cow progeny or for the purpose of reception, protection, care, management and treatment of infirm, aged and diseased cow progeny;(e)"slaughter" means killing by any method whatsoever and includes maiming or inflicting of physical injury which in the ordinary course will cause death;(f)"Veterinary Officer" means a person appointed as a Veterinary Officer under Section 3;(g)"Vehicle" means any mechanically or manually driven conveyance used on land, water or air.
