Section 2 in The Rajasthan State Cattle Fairs Act, 1963
2. Definitions.
- In this Act, unless the context requires otherwise-(i)"State Cattle Fair" means a Fair mentioned in Schedule I;(ii)"fair area" means the area of a State Cattle Fair defined by the State Government;(iii)"fair period" means the period mentioned against a fair in Schedule I;(iv)"officer-in-charge" means any officer appointed by the State Government to perform the duties of an officer-in-charge in respect of all or any of the State Cattle Fairs.
