Section 2 in Kerala Animals and Birds Sacrifices Prohibition Act, 1968
2. Definitions
In this Act, unless the context otherwise requires,-(a)"precincts", in relation to a temple, includes all lands and buildings near a temple, whether belonging to the temple or not, which are ordinarily used for purposes connected with the worship conducted inside the temple or outside, and in particular the mandapams prakarams, back-yards front-yards and foot-yards of the temple, by whatever name called, and also the ground on which the temple car ordinarily stands;(b)"sacrifice" means the killing or maiming of any animal or bird for the purpose, or with the intention, of propitiating any deity ;(c)"temple" means a place by whatever designation known, used as a place of public religious worship, and dedicated to, or for the benefit of, or used as of right by, the Hindu community or any section thereof, as a place of public religious worship.
