Section 2 in The Kerala Captive Elephants (Management and Maintenance) Rules, 2003
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the wildlife (Protection) Act, 1972 (Central Act 53 of 1972);(b)"Cavady" means a person engaged to assist the mahout;(c)"Chief Wildlife Warden" means the the person appointed as such under Section 4 of the Act;(d)"Department" means the Kerala Forest Department;(e)"elephant" means any elephant, captured or kept or bred in captivity;(f)"mahout" means the person who manages the captive elephants;(g)"owner" means a person who owns an elephant as per the provisions of the Act and the Rules made thereunder;(h)"Ownership Certificate" means the certificate of ownership issued as per the provisions of the Act and the Rules made thereunder;(i)"Veterinary Doctor" means a registered Veterinary Doctor or an experience Ayurvedic elephant expert;(2)Words and expressions used and not defined i these rules but defined in the Act shall have the meanings respectively assigned to them in the Act.
