Section 2 in Bombay Wild Animals and Wild Birds Protection Act, 1951
2. Definitions. -
In this Act, unless there is anything repugnant in the subject or context-(a)"Animal or Bird" includes the young ones of the animal or bird, as the case may be;(b)"Big Game" means any animal specified in Schedule III or IV;(c)"Game" means any animal or bird specified in Schedule II III or IV;(d)"Game Officer" means any officer, warden or servant appointed or authorized for any of the purposes of this Act;(e)"Hunt" means to hunt, kill or capture any animal or bird by any method and includes every attempt to kill or capture it or to take or destroy any part of its body or eggs or nest or to disturb its eggs or nest;(f)"Licence" means a licence granted under this Act;(g)"Meat" includes fat, blood, flesh and bones;(h)"Permit" means a permit granted under this Act;(i)"Prescribed" means prescribed by rules;(j)"Rules" means rules made under section 48;(k)"Schedule" means a Schedule appended to this Act;(l)"Small Game" means any animal or bird specified in Schedule II;(m)"Trophy" means the durable part of an animal or a bird which has been preserved by any means, whether natural or artificial, and includes the head or horn, tooth, tusk, bone, claw, hoof, skin, hair, feather, eggs or nest or any bird, but dose not include any article manufactured from any such part of the animal or bird as aforesaid;(n)"Vermin" means any animal or bird specified in Schedule I and includes any animal or bird declared to be a vermin under section 18.
