Section 2 in The Bengal Diseases Of Animals Act, 1944
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(1)[ * * *] [Omitted ''animals' means bulls, bullocks, cows, oxen, heifers, calves, buffaloes, sheep, goats, and all other ruminating animals, dogs, swine and includes such other domesticated animals excepting horses, camels, asses and mules as may be specified in this behalf by the State Government by notification in the Official Gazette' by Act No. 9 of 2008, dated 17.4.2008.];(2)"contagious disease" means rinderpest (that is to say, the disease commonly known as cattle plague), anthrax, hemorrhagic septicaemia, [foot-and-mouth disease, rabies, avian influenza (that is to say, the disease commonly known as bird flu)] [Substituted by Act No. 9 of 2008, dated 17.4.2008.] and includes such other diseases as may be declared by the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government by notification in Official Gazette to the contagious diseases for the purposes of this Act;(3)"infected area" means an area in respect of which a notification under section 5 is in force;(4)[ "infective", used with reference to any livestock, means affected by a contagious disease or having recently been in contact with or proximity to such livestock so affected;(4A)"livestock" means-(a)bulls, bullocks, cows, oxen, heifers, calves, buffaloes, sheep, goats and all other ruminating animals, dogs, swine and Includes such other domesticated animals as may be specified in this behalf by the State Government by notification in the Official Gazette;(b)poultry and all other birds;(4B)"Livestock Development Assistant" means a Livestock Development Assistant of the State Government performing any of the duties for carrying out the purposes of this Act within the local limits of his jurisdiction and in his absence, includes any officer of the State Government who is authorized in this behalf by the State Government;] [Substituted by Act No. 9 of 2008, dated 17.4.2008.](5)"prescribed" means prescribed by rules made under this Act;(6)[ "Veterinary Officer" means a Veterinary Officer of the State Government performing any of the duties for carrying out the purposes of this Act within the local limits of his jurisdiction and in his absence, includes any officer of the State Government who is authorized in this behalf by the State Government.] [Substituted by Act No. 9 of 2008, dated 17.4.2008.]
