Section 2(1) in The Maharashtra Prevention of Cruelty to Animals (Conduct of Bullock Cart Race) Rules, 2017
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Prevention of Cruelty to Animals Act, 1960 (59 of 1960), in its application to the State of Maharashtra ;(b)"Collector" means a Collector of a District appointed by the State Government under sub-section (1), section 7 of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966) ;(c)"Organizer" means any person, organization, institution or group of persons, who intends to conduct the bullock cart race event ;(d)"owner" means a person who owns the bulls/bullocks participating in bullock cart race event ;(e)"participants" means person who participate in bullock cart race including cart man ;(f)"Registered Veterinary Practitioner" means a person defined under clause (g) of section 2 of the Indian Veterinary Council Act, 1984 (52 of 1984).
