Section 2 in The Performing Animals (Registration) Rules, 2001
2. Definitions
.-In these rules unless the context otherwise requires,-(a)"Act" means the Prevention of Cruelty to Animals Act, 1960 (59 of 1960);(b)"Board" means the Animal Welfare Board of India, established under section 4 and as reconstituted from time to time under section 5-A of the Act;(c)"film" means a cinematograph film as defined in the Cinematograph Act of 1952 (37 of 1952);(d)"fitness certificate" means a certificate granted by a veterinary doctor to be nominated by the prescribed authority certifying the health and fitness of the animal;(e)"owner" means the owner of an animal and includes any other person in possession or custody of such animal whether with or without the consent of the owner;(f)"ownership certificate" means a certificate granted under section 42 of the Wildlife (Protection) Act 1972 (53 of 1972);(g)[ "prescribed authority" means the Central Government, or such other authority including the Board or the State Government, as may be authorised by the Central Government;] [ Substituted by S.O. 35(E), dated 8.1.2002 (w.r.e.f. 17.10.2001).](h)"performing animal" means an animal which is used at or for the purpose of any entertainment including a film or an equine event to which the public are admitted;(i)"schedule" means a Schedule appended to these rules;(j)"veterinary doctor" means a person registered with the Veterinary Council of India established under the Indian Veterinary Council Act, 1984 (52 of 1984).
