Section 2 in The U.P. Prevention of Cow Slaughter Act, 1955
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context,-(a)[ "beef" means flesh of cow and of such bull or bullock, whose slaughter is prohibited under this Act, but does not include such flesh contained in sealed containers and imported as such into Uttar Pradesh;] [Substituted by U.P. Act XXXIII of 1958, Section 2 (i).](b)"cow" includes a [* * *] [The words 'bull, bullock', deleted by U.P. Act XXXIII of 1958, Section 2 (ii).] heifer, or calf;(c)"prescribed" means prescribed by rules made under this Act;(cc)[ "competent authority" means the person or persons appointed in this behalf by the State Government by notification in the official Gazette to exercise the powers and perform the functions of a competent authority under this Act or the Rules made thereunder for such area or areas and for such period as may be specified in the notification.] [Added bv U.P. Act XXXIII of 1958, Section 2 (iii) for the original clause.](d)"slaughter" means killing by any method whatsoever and includes maiming and inflicting of physical injury which in the ordinary course will cause death;(e)"State Government" means the Government of Uttar Pradesh, and(f)"uneconomic cow" includes stray, unprotected, infirm, disabled, diseased or barren cow.
