Section 2 in The West Bengal Livestock Improvement Act, 1954
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"adult person" means a person of or above the age of eighteen years ;(b)"approved bull" means a bull certified as such under section 8 by the Livestock Officer :(c)"artificial insemination" means the method of breeding whereby semen is collected from the male animal, held under artificial conditions outside the animal body and later introduced into the female animals ;(d)"bull" means a male bovine animal above the age of two years, which has not been effectively castrated ;(e)"calf" means a male bovine animal which is not above the age of two years ;(f)"castration" means rendering a male animal incapable of propagating its species ;(g)"Collector" means the Collector of the district and includes an Additional Collector or a Deputy Collector to whom the Collector of the district may, by a written order, delegate his powers under this Act;(h)"dedicated bull" means a bull dedicated to the public in good faith by a person in accordance with any religious custom or usage ;(i)"Director" means an officer appointed by the State Government as the Director of Veterinary Services and Animal Husbandry;(j)"Livestock Officer" means an officer appointed by the State Government to perform the functions, and to exercise the powers, of a Livestock Officer under this Act ;(k)"prescribed" means prescribed by rules made under this Act ;(l)"specified area" means an area which has been declared as such by notification under sub-section (1) of section 3.
