Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 2 in U.P. Prevention and Control of Infectious and Contagious Diseases in Animals (Check Post and Quarantine Camp, Manner of Inspection etc.) Rules, 2016

2. Definition.

(1)In these rules, unless the context otherwise requires -
(a)'Act' means the Prevention and Control of Infectious and Contagious Diseases in Animals Act, 2009;
(b)'Department' means the Department of Animal Husbandry, Uttar Pradesh Government;
(c)'Director' means the Director, Animal Husbandry Department;
(d)'Form' means a form appended to these rules;
(e)'Identification' means the identification of an animal by way of ear tagging, tattooing, marking, photographs, microchips or any other suitable system of identification;
(f)'Section' means a section of the Act.
(2)Words and expressions not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.