Section 2 in The Central Provinces and Berar Animal Preservation Act, 1949
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(i)"animal" means an animal specified in the Schedule :[(i-a) "cow" includes a female calf of a cow] [Inserted by Madhya Pradesh Act XXIII of 1951, Section 3.];(ii)"Executive Authority" means, in the case of,-(a)a municipality, the Secretary of the municipality;(b)any area not included in a municipality, the Chief Executive Officer of the Janapada in which such area is comprised; and includes any other person who may be nominated by such Secretary or Chief Executive Officer, as the case may be, for the whole or part of the area within such municipality or Janapada;(iii)"Prescribed" means prescribed by rules made under this Act;(iv)"Veterinary Officer" means a person appointed as such or invested with the powers of a Veterinary Officer under section 3.
