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Union of India - Section

Section 2 in The Recognition Of Zoo Rules, 2009

2. Definitions .-In these rules, unless the context otherwise requires:-

(a)"Act" means the Wild Life (Protection) Act, 1972 (53 of 1972);
(b)"Central Zoo Authority" means the Central Zoo Authority constituted under section 38-A of the Act;
(c)"Conservation Breeding Centre" means the facility specially dedicated to planned conservation breeding of an endangered species of wildlife;
(d)"Enclosure" means any accommodation provided for zoo animals;
(e)"Enclosure barrier" means a physical barrier to contain an animal within an enclosure;
(f)"Endangered Species" means species included in Schedule I and Schedule II of the Act;
(g)"Critically endangered species" means an endangered species whose total number in all the zoos in the country put together does not exceed 200.
(h)"Form" means a form appended to these rules;
(i)"Performance" means any effort to force the animal to carry out unnatural act including performance of circus tricks;
(j)"Rescue Centre" means an establishment for the long-term care of animals specified in the Schedules to the Act;
(k)"Stand-of-barrier" means a physical barrier set back from the outer edge of an enclosure barrier;
(l)"Zoo Director" means an in-charge of the zoo with whatever designation, responsible for day to day management of the zoo;
(m)"Zoo Operator" means the person who has ultimate control over the affairs of the zoos provided that-
(i)in the case of a firm or other association of individuals, any one of the individual partners or members thereof; or
(ii)in the case of a company, any director, manager, secretary or other officer, who is in-charge of and responsible to the company for the affairs of the zoo; or
(iii)In case of zoo owned or controlled by the Central Government or any State Government or Union Territory Administration or any Trust or Society funded by the Central Government or a State Government or a Union Territory Administration, the Secretary of the concerned Department of that Government, or as the case may be, the Union Territory Administration, shall be deemed to be the Zoo Operator.