Section 2 in 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 5A 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](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).
