Section 2 in Rajasthan Camel (Prohibition of Slaughter and Regulation of Temporary Migration or Export) Act, 2015
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"camel meat" means flesh of camel;(b)"camel" means an animal of camelus genus;(c)"Code" means the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974);(d)"Competent Authority" means Collector of a District and includes any other officer who may be authorized in this behalf by the State Government by notification in the Official Gazette to exercise the powers and perform the functions of the Competent Authority under this Act or the rules made thereunder for such area or areas and for such period as may he specified in the notification;(e)"Divisional Commissioner" means a Commissioner appointed by the State Government under Section 17 of Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956);(f)"export" means to take out of the State of Rajasthan to any other place out of the State of Rajasthan;(g)"famine and scarcity affected area" shall mean an area affected by famine or scarcity in respect of which a declaration has been made by the State Government under an appropriate law by a notification in the Official Gazette;(h)"slaughter" means intentional killing by any method and for any purpose whatsoever;(i)"transporter" means and includes, -(a)in the case of a goods carriage as defined in the Motor Vehicles Act, 1988 (Central Act No. 59 of 1988),-(i)the owner, if the booking is undertaken under his instruction or with his knowledge;(ii)the person for the time being incharge of the vehicle;(iii)the person for the time being incharge of booking of goods or livestock;(iv)the Managing Director, Executive Director, General Manager or Chief Executive or any other person incharge of business, as the case may be, (where the owner is a company) when the bookings are undertaken under his instruction or with his knowledge;(v)the partner, in the case of a partnership firm, if the booking is undertaken under his instruction or with his knowledge;(b)in the case of Railway Goods Train, -(i)the person for the time being incharge of booking of goods and livestock at a Railway Station; and/or(ii)the person who prepares Railway Receipts at a Railway Station;(c)the consignee to whom the livestock is to be delivered; and(d)in any other case, the person carrying or accompanying the livestock.
