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Prevention of Cruelty to Animals Act, 1960 2. Definitions. - In this Act, unless the context otherwise requires, - (a)"animal'' means any living creature other than a human being; (b)"Board'' means the Animal Welfare Board established under section 4; (c)"captive animal'' means any animal (not being a domestic animal) which is in captivity or confinement, whether permanent or temporary, or which is subjected to any appliance or contrivance for the purpose of hindering or preventing its escape from captivity or confinement or which is pinioned or which is or appears to be maimed; (d)"domestic animal'' means any animal which is tamed or which has been or is being sufficiently tamed to serve some purpose for the use of man or which, although it neither has been nor is being nor is intended to be so tamed, is or his become in fact wholly or partly tamed; (e)"local authority'' means a municipal committee, district board or other authority for the time being invested by law with the control and administration of any matters within a specified local area; (f)"owner'', used with reference to an animal, includes not only the owner but also any other person for the time being in possession or custody of the animal, whether with or without the consent of the owner; (g)"phooka'' or "doom dev'' includes any process of introducing air or any substance into the female organ of a milch animal with the object of drawing off from the animal any secretion of milk; (h)"prescribed'' means prescribed by rules made unless this act; (i)"street'' includes any way, road, lane, square, court, alley, passage or open space, whether a thoroughfare or not, to which the public have access.    |
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