Section 3 in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
3. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"animal" means any domesticated animal or bird, or any animal or bird kept in-confinement ;(b)"infective animal" means an animal which is affected with a scheduled disease or has recently been in contact with or in close proximity to an animal so affected ;(c)"Inspector" means an Inspector appointed under section 4 ;(d)"prescribed" means prescribed by rules made under section 36 ;(e)"rules" means rules made under section 36 ;(f)"scheduled disease" means any disease specified in the Schedule to this Act ;(g)"Veterinary Surgeon" means a Veterinary Surgeon appointed under section 4 ;(h)[ "cattle" includes bull, bullock, buffalo, cow or young ones of each of them of both sexes ; [Clauses (h) and (i) inserted by Act No. XI of 1959.](i)"bird" includes fowls, gees, chicks and the like and the eggs thereof.]
