- In this Act, unless the context otherwise requires, -(a)"broker" means a person who strikes a bargain between a seller and purchaser of cattle in any cattle fair on payment of commission;(b)"cattle" includes a buffalo, camel, cow, donkey, elephant, horse, mule, and their young-ones and such other animals s the State Government may be notification specifiy;(c)"cattle fair" means a gathering of more than twenty persons for the purpose of sale or purchase or exhibition for sale or purchase of cattle and includes cattle market].(cc)[ "cattle market" means a place where the business of sale or purchase of cattle is regularly conducted] [Inserted by Haryana Act 36 of 1971.];(d)"Deputy Commissioner" includes an Additional Deputy Commissioner and such other officers as the State Government may by notification appoint for the purpose of exercising the powers and performing the functions of a Deputy Commissioner under this Act;(e)"fair area" means such area within a district as may be specified by a fair officer for the purpose of holding a cattle fair therein;(f)"fair officer" in relation to the fair area means an officer appointed under Section 4 for such area;(g)"prescribed" means prescribed by rules made under this Act.
