Section 2(1) in Chhattisgarh Agricultural Cattle Preservation Rules, 2014
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Chhattisgarh Agricultural Cattle Preservation Act, 2004 (No. 28 of 2006);(b)"Competent Authority" means at State Level, the Registrar, the Chhattisgarh Go-Seva Ayog and at District Level, Joint Director/Deputy Director who have been authorized by the State Government;(c)"Institution" means such charitable institution, which is engaged in Agricultural cattle welfare and which has been established for the purpose of keeping, breeding and maintaining Agricultural cattle for the purpose of reception, protection, care, management, and treatment of infirm, aged and disease cattle or for seizing Agricultural cattle during useful or un-useful or illegal transportation, and includes Gosadan, Goshala, Pinjrapole, Gorakshan Sansthan and their Federation or union, which are registered under any Act for the time being in force;(d)"Local Officer" means the Joint Director/Deputy Director, Government of Chhattisgarh, Veterinary Services/Veterinary Assistant Surgeon (Registered with the Veterinary Council), who are officers working in Division/District/Development Block Level/Sub-Inspector Police/ Inspector Police/Tehsildar/Naib Tehsildar/Commissioner, Municipal Corporation/Chief Municipal Officer/Panchayat Officer and Agricultural Cattle Welfare Officer.
