Section 2 in The Maharashtra Prevention of Cruelty to Animals (Conduct of Bullock Cart Race) Rules, 2017
2. Definition.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Prevention of Cruelty to Animals Act, 1960 (59 of 1960), in its application to the State of Maharashtra ;(b)"Collector" means a Collector of a District appointed by the State Government under sub-section (1), section 7 of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966) ;(c)"Organizer" means any person, organization, institution or group of persons, who intends to conduct the bullock cart race event ;(d)"owner" means a person who owns the bulls/bullocks participating in bullock cart race event ;(e)"participants" means person who participate in bullock cart race including cart man ;(f)"Registered Veterinary Practitioner" means a person defined under clause (g) of section 2 of the Indian Veterinary Council Act, 1984 (52 of 1984).(2)Words and expressions used but not defined in these rules shall have the same meanings assigned to them in the Prevention of Cruelty to Animals Act, 1960 (59 of 1960).
