Section 2 in The Orissa Animal Contagious Diseases Rules, 1957
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context-(i)"Act" means the Orissa Animal Contagious Diseases Act, 1949 (Orissa Act VIII of 1949);(ii)"Director" means Director of Animal Husbandry and Veterinary Services, Orissa.(iii)"Inspector" means an Inspector appointed under the Act.(iv)"Government" means the Government of Orissa.(v)"Veterinary Surgeon" means a Veterinary Surgeon appointed under the Act.(vi)"Magistrate" means the District Magistrate or Deputy Commissioner, Additional District Magistrate, Sub-divisional Magistrate or Revenue Divisional Officer or Deputy or Sub-Deputy Magistrate in charge of a particular area.(vii)"Animal" means any domesticated animal or bird or any animal or bird kept in confinement including bulls, bullocks, buffaloes, cows, pigs, horses, mules, asses and young stock of any of them.(viii)"Schedule" means the Schedule given in Appendix I of the Act.(ix)"Diseases" means those mentioned in Appendix I of the Act.(x)"Infective animal" means one affected with any of the diseases mentioned in Appendix I of the Act or has recently been in contact with or in close proximity to an animal so affected.(xi)"Tuberculine test" means the testing of animals with Tuberculine either by the subcutaneous or double intradermal method or any other method approved by Government from time to time to determine whether they are affected with Tuberculosis or not.(xii)"Mallein test" means the testing of horses, mules or asses with "Mallein" either by the subcutaneous or the intradermapaloebral method or any other method approved by Government from time to time to determine whether those animals are affected with Glanders or Farcy or not.
