Section 2 in Jharkhand Bovine Animal Prohibition of Slaughter Act, 2005
2. Definition.
- in this Act, unless the context otherwise requires :-a. "beef" means flesh or Bovine animals;b. "Bovine animal" means and includes cow, calf, heifer, bull or bullock;c. "bull" means an uncastrated male above the age of three years belonging to the species of Bovine animals;d. "bullock" means a castrated male above the age of three years belonging to the species of Bovine animals;e. "calf" means a castrated or uncastrated male of the age of three years or below belonging to the species of Bovine animals;f. "cow" means a female above the age of three years belonging to the species of Bovine animals;g. "heifer" means a female of the age of three years or below belonging to the species of Bovine animals;h. "slaughter" means and includes international killing for any purpose by any method what so ever, it also includes as such type of bodily injury or disability which may cause death in ordinary course of nature but should not mean or include accidental killing or killing in bonafide self defence;i. "export" means to take out of the state of Jharkhand to any other place out of the state of Jharkhand;j. "competent authority" means any officer not below the rank of sub-divisional Magistrate who may be authorized by the state Government by notification in the official Gazette, for the purpose of this Act;k. "code" means the code of criminal procedure, 1973 (2 of 1974).l. "veterinary officer" means veterinary officer of Jharkhand Animal husbandry Services who may be authorized by the State Government by notification in the official Gazette.m. "appealing authority" means any officer not below the rank of deputy commissioner, who may be authorized by the State Government by notification in the official' Gazette,
