Report No. 269

2. Definitions.-

In these rules, unless the context otherwise requires, -

(a) "Act" means the Prevention of Cruelty to Animals Act, 1960 (59 of 1960);

(b) "Board" means the Board established under section 4, and as reconstituted from time to time under section 5A of the Act;

(c) "farm" means the land, building, support facilities, and other equipment that are wholly or partially used in poultry farming for the production of eggs;

(d) "farm owner" means a person having right and control over a farm, where hens are reared and kept for production of eggs for commercial purposes;

(e) "farm operator" means a person who owns, operates or manages the business of a farm;

(f) "hen" means any female domesticated chicken kept for the purpose of egg production and includes pullets;

(g) "local authority" means a municipal committee, district board, cantonment board, panchayat or any other authority entrusted under any law with the administration and control of any matters within the specified local area;

(h) "prescribed authority" means the Board or any officer authorised by it;

(i) "State Board" means a State Animal Welfare Board constituted in a State by the State Government;

(j) "Society for Prevention of Cruelty to Animals" means the Society as defined in clause (e) of rule 2 of the Prevention of Cruelty to Animals (Establishment and Regulation of Societies for Prevention of Cruelty to Animals) Rules, 2001 (notified vide S.O.271(E) dated 26th March, 2001);

(k) "veterinary practitioner" means a registered veterinary practitioner as defined in clause (g) of section 2 of the Indian Veterinary Council Act 1984 (52 of 1984).