Section 2 in The Orissa Prevention of Cow Slaughter Act, 1960
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context -(a)"competent authority" means the person or persons appointed in this behalf by the Government by notification 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;(b)"Cow" includes heifer or calf;(c)"Government" means the State Government of Orissa;(d)"prescribed" means prescribed by rules made under this Act;(e)"slaughter" means killing by any method whatsoever and includes maiming and inflicting of physical injury which in the ordinary course will cause death; and(f)"uneconomic cow" includes an infirm cow or a cow which is permanently disabled or diseased.
