Section 2(h) in The Recognition Of Zoo Rules, 1992
(h)"Zoo operator" means the person who has ultimate control over the affairs of the zoo provided that-(i)in the case of a firm or other association of individuals, any one of the individual partners or members thereof shall be deemed to be the zoo operator;(ii)in the case of a company, any director, manager, secretary or other officer, who is in-charge of and responsible to the company for the affairs of the zoo shall be deemed to be the zoo operator;(iii)in the case of a zoo owned or controlled by the Central Government or any State Government, or any local authority, the person or persons appointed to manage the affairs of the zoo by the Central Government, the State Government or the local authority, as the case may be shall be deemed to be the zoo operator.
