Section 2 in The Karnataka Animal Diseases (Control) Act, 1961
2. Definitions.
In this Act, unless the context otherwise requires,—(a)“animals” means,-(i)bulls, bullocks, cows, oxen, heifers, calves, buffaloes, elephants, sheep, goats, and includes all other ruminating animals as may be notified in this behalf by the State Government; and(ii)dogs, swines, horses, camels, asses, mules, fowls, and such other domesticated animals as may be notified in this behalf by the State Government;(b)“contagious or infectious disease” means rinder-pest, anthrax, hæmorrhagic scepticæmia, rabies, glanders and farcy, epizootic lymphangitis, surra, dourine, equine influenza or pink eyes, sheep-pox, ranikhet disease, black-quarter, foot and mouth disease, tuberculosis, John’s disease, and includes such other diseases as may be notified by the State Government in this behalf;(c)“infected area” means an area declared to be an infected area under section 9;(d)“infected animal” means an animal which is affected with a contagious or infectious disease or has recently been in contact with or in close proximity to an animal so affected;(e)“Inspector” means an Inspector appointed or empowered under section 3;(f)“notification” means a notification published in the official Gazette;(g)“prescribed” means prescribed by rules made under this Act;(h)“rules” means rules made under section 36;(i)“Veterinary Officer” means a Veterinary Officer appointed under section 3.
