(u)"thoroughfare" means a road, street, lane, bridle path or a foot-track, whether surfaced or unsurfaced, whether on land owned by the State Government or a local authority or on land belonging to a private person over which the public have or have acquired, a right of way by usage and includes-(i)the slope, berm, borrow-pits, footpaths, pavements and side drains of any such thoroughfare;(ii)all bridges, culverts, causeways, carriage ways or other road structures, built on or across such thoroughfare; and(iii)the trees, fences, posts and other highways accessories and materials and material stacks on the thoroughfare or on land attached to the thoroughfare;(v)"vehicle" means motor vehicle and includes a barrow, plough, drag and a wheeled or tracked conveyance of any description capable of being used on a highway.
