Section 2 in Bihar Preservation and Improvement of Animals Act, 1955
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context -(a)"animal" means -(i)bull, bullock, cow, heifer, buffalo, calf, sheep, goat and any other ruminating animal;(ii)Poultry; and(iii)elephant, horse, camel, ass, mule, dog, swine and such other domesticated animals as may be specified in this behalf by the State Government by notification in the Official Gazette;(b)"a person is said to keep a bull" if he owns the bull or has the bull in his possession or custody;(c)"bull" means an uncastracted male above the age of three years belonging to the species of bovine cattle;(d)"bullock" means a castrated male above the age of three years belonging to the species specified in clause (c);(e)"calf" means a female or a castrated or un-castrated male, of the age of three years and below belonging to the species specified in clause (c);(f)"contagious disease" means rinderpest (that is to say, the disease commonly known as cattle plague), anthrax, hemorrhagic septicaemia, black-quarter, foot-and mouth disease, rabies and includes such other diseases as may be declared by the State Government by notification in the official Gazette to be contagious diseases for the purposes of this Act;(g)"cow" means a female above the age of three years belonging to the species specified in clause (c), but does not include a she-buffalo;(h)"infected area" means an area in respect of which a notification under Section 7 is in force;(i)"infective" used with reference to an animal means affected by a contagious disease;(j)"licence" means a licence granted under Section 20;(k)"prescribed" means prescribed by Rules made under this Act;(l)"she-buffalo" means a female above the age of three years belonging to the species specified in clause (c), but it does not include a cow;(m)"Veterinary Officer" means a Veterinary Assistant Surgeon of the Bihar Civil Veterinary Department acting as such within the local limits of his jurisdiction and includes any officer appointed by the State Government to discharge all or any of the functions of a Veterinary Officer under this Act;(mm)[ "Director" means the Director of Animal Husbandry, Bihar and includes any officer not below the rank of Deputy Director, Animal Husbandry, authorised by the State Government to discharge all or any of the functions of Director under this Act.] [Inserted by Act 59 of 1982.]CHAPTER-II Prohibition of slaughter of Cows, Calves, Bulls and Bullocks
