Section 2 in The Orissa Cattle and Poultry Feed (Regulation) Act, 1979
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"Form" means a form specified in Schedule II ;(b)"licensee" means a person to whom a licence has been granted for manufacturing or processing pre-mixed cattle feed or premixed poultry feed;(c)"licensing authority" means the person appointed by the State Government by notification, to exercise the powers and perform the functions of a licensing authority under this Act or rules made thereunder ;(d)"pre-mixed cattle feed" means any of the following articles, namely :(i)ready-made mixed feed in the form of pellets, crumps of meals used for feeding bulls, cows, heifers, calves or dry cattle including special feeds for milch cows and bulls,(ii)concentrates with the addition of prescribed quantities of locally available ingredients, such as, cereals and their by-products;(e)"pre-mixed poultry feed" means any of the following articles, namely:(i)ready-made mixed feed in the form of pellets, crumps of meals used for feeding fowls, ducks, geese, lurkey or peahens including feeds for chicks and laying birds,(ii)concentrates with the addition of prescribed quantities of locally available ingredients,(f)"prescribed" means prescribed by rules made under this Act.
