Report No. 269

2. Definitions -

(1) 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) "chicken" means any domesticated chicken, turkey, duck, goose, or guinea fowl kept for the purpose of meat production and includes pullets;

(d) "farm" means the land, building, support facilities, and other equipment that are wholly or partially used for the production of broiler chickens for meat;

(e) "farm owner" means a person having right and control over a farm, where chickens are reared for fattening and production of meat for commercial purposes;

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

(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 authorized 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 (SPCA)" means a statutory SPCA established under the Act;

(k) "veterinary practitioner" means a veterinary practitioner registered as per the Indian Veterinary Council Act 1984 and whose name for the time being is included in the Indian Veterinary Practitioners' Register established under the Indian Veterinary Council Act, 1984 (52 of 1984).