In this Act, unless there is anything repugnant in the subject or context. -(a)"building" includes any erection of whatsoever material and in whatsoever mariner constructed (including a farm building for agricultural purposes) and also includes plinths, door-setps, walls (including compound walls and fences). advertisement boards and the like;(b)"building line" means a line on either side of any highway or part of a highway fixed in respect of such highway or part by a notification under sub-section (1) of section 6;(c)"Collector" means the Collector of a district and includes any officer specially appointed by the State Government to perform the functions of a Collector under this Act;(d)"Control line" means a line on either side of any highway or part of a highway beyond the building line fixed in respect of such highway or part by a notification under sub-section (1) of section 6;(e)"Court" means a principal civil court of original jurisdiction, unless the State Government has appointed a special judicial officer within any specified local limit to perform the functions of Court under this Act;(f)"to errect" with its grammatical variations in relation to a building means to construct, reconstruct, extend or alter structurally a building;(g)"excavation" in relation to any piece of land does not include any working which does not pierce the surface of that piece of land, but includes walls and tanks;(h)"Highway Authority" means to authority appointed as such or to which the functions of such authority are entrusted under section 4;(i)"highway boundaries" means the boundaries of a highway fixed in respect of such highway by a notification under sub-section (1) of section 6(j)means of access" includes any means of access, whether private or public, for vehicles or for foot passengers, and includes any street;(k)"middle of highway" means the point half-way between the highway boundaries;(l)"highway" means any road or way over which the public have a right of way or are granted access and which is declared to be a highway under section 3 and the expression includes.-(i)any land acquired or demarcated with a view to construct a highway long it:(ii)the slopes, berms, borrow-pits, foot-paths, pavements and side, wrath catch and boundary drains attached to such road or way:(iii)all bridges, culverts, causeways, carriageways and other structures built on or across such road or way; and(iv)the trees, fences, posts, boundary, meter and Kilometre stones, and other highway accessories and materials stacked on the road or way:(m)"occupier" includes.-(i)any person who for the time being is paying or is liable to pay to the owner rent or any portion of the rent of the premises in respect of which such rent is paid or is payable.(ii)an owner living in or otherwise using his premises;(iii)a rent free tenant;(iv)a licensee in occupation of any premises, and(v)any person who is liable to pay to the owner damages for the use and occupation of any premises;(n)"owner" means.-(a)when used with reference to any premises, the person who receives the rent of the said premises or who would be entitled to receive the rent thereof if the premises were let and includes.-(i)an agent or trustee who receives such rent on account of the owner;(ii)an agent or trustee who receives the rent of, or is entrusted with, or concerned with any premises devoted to religious or charitable purposes;(iii)a receiver, sequestrator or manager appointed by any court of competent jurisdiction, and(iv)a mortgage in possession;(b)when used with reference to an institution or a body corporate, the manager of such institution or body corporated.(o)"prescribed" means prescribed by rules made under this Act;(p)"vehicle" includes a barrow, sledge, plough, drag and a wheeled or tracked conveyance of any description capable of being used on a highway.(q)the expression "land" and "person interested" used in this Act shall have the same meanings as the said expressions have in the Land Acquisition Act, 1894 (Central Act 1 of 1894).
