- In this Act, unless the context otherwise requires,-(1)"cattle" includes all horned cattle, elephants, camels, horses, asses, mules, sheep, goats and swine ;(2)"Government" means the State Government;(3)"notification" means the notification published in the [Telangana] [Substituted by G.O.Ms.No.45. Law (F) Department, dated 01.06.2016.] Gazette, and the word "notified" shall be construed accordingly;(4)"Police officer" means any member of the police force appointed or deemed to be appointed under any law relating to the police force for the time being in force in the State ; and includes a special police officer;(5)"prescribed" means prescribed by rules made under this Act ;(6)"village" means any local area which is recognised as a revenue village in the revenue accounts of the Government ;(7)"village police officer" means the head of a village, by whatever designation locally known, who is appointed as the head of the village police under section 3.
