(8)"encroachment" means any unauthorised occupation of any highway or land where the construction of a highway is undertaken or proposed to be undertaken or part thereof, and includes any unauthorised -(a)erection of a building or any other structure, balcony, porch or projection on or over or overhanging the highway or part thereof; or(b)occupation of such highway or such land, after the expiry of the period for which permission was granted for any temporary use under this Act; or(c)excavation or embankments of any sort made or extended on such highways or part thereof or underneath such highway or part thereof;
