Section 3 in The Punjab Livestock and Birds Diseases Act, 1948
3. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)[ 'livestock' means all domesticated animals maintained on farms or by individuals including horses, donkeys, mules, elephants, cattle, buffaloes, goats, sheep, dogs, cats or such other animals as may from time to time be specified by the State Government by notification; [Substituted for clause (a) by Punjab Act 23 of 1961, Section 5.](aa)'bird' means a domesticated fowl, goose or chick, and includes such other bird as may from time to time be specified by the State Government by notification;](b)'an infective [livestock or bird] [Substituted for the words 'Animal' or 'an animal' by Punjab Act 33 of 1961, Section 4.]' is one which is affected with a scheduled disease or has recently been in contact with or in close proximity to [livestock] [Substituted for the words 'Animal' or 'an animal' by Punjab Act 33 of 1961, Section 4.] or bird so affected;(c)'prescribed' means prescribed by regulations or rules made under this Act;(d)'scheduled disease' means any disease for the time being included in the schedule in Appendix I.
