2. Definitions — In this Act, unless there is anything repugnant in the subject or context,
(a)“cattle” includes any domestic animal of the bovine species;(b)“Director” means the Director of Animal Husbandry Department, Bihar and includes any officer appointed by the State Government to perform the functions of the Director of Animal Husbandry Department under this Act;(c)“Federation” means the Bihar State Goshala Pinjrapole Federation constituted under section 3:Provided that the Bihar Provincial Goshala Pinjrapole Federation registered under the Societies Registration Act, 1860, shall be the Federation for the purposes of this Act until the establishment of a Federation under the aforesaid section;(d)“goshala” means a charitable institution established for the purpose of keeping, breeding, rearing and maintaining cattle or for the purpose of reception, protection and treatment of infirm, aged or diseased cattle and includes a “Pinjrapole”, where such cattle are kept;(e)“goshala fund” means the goshala fund formed under section 14;(f)“prescribed” means prescribed by rules made by the State Government under this Act;(g)“Registrar” means the Registrar of goshalas appointed by the State Government out of a panel of three names submitted by the Federation;(h)“regulation” means a regulation made by the Director under section 17; and(i)“trustee” means a person or a body of persons, by whatever designation known, in whom the administration of a goshala is vested and includes any person who is liable as if he were a trustee.
