Section 2 in Kerala Captive Elephants (Management and Maintenance) Rules, 2012
2. Definitions.
(1). In these rules, unless the context otherwise requires,-(a)"Act" means the Wildlife (Protection) Act, 1972 (Central Act 53 of 1972);(b)"Cavady" means a person engaged to assist the mahout;(c)"Chief Wildlife Warden" means the person appointed as such under section 4 of the Act;(d)"department" means the Kerala Forest Department;(e)"elephant" means any elephant captured or by kept or bred in captivity;(f)"Elephant data book" means the register specified by the Chief Wildlife Warden which is to be kept for each elephant by its owner incorporating the details required therein;(g)"mahout" means a trained person engaged to handle, upkeep and manage captive elephants;(h)"owner" means a person who owns an elephant as per the provisions of the Act and the Rules made thereunder;(i)"Ownership Certificate" means the certificate of ownership issued as per the provisions of the Act and the Rules made thereunder;(j)"Veterinary Doctor" means a registered Veterinary practitioner or an experienced Ayurvedic elephant expert.(2)Words and expressions used and not defined in these rules but defined in the Act shall have the meanings respectively assigned to them in the Act..
