- In this Act, unless there is anything repugnant in the subject or context, -(a)"District Magistrate" includes an additional District Magistrate;(b)"encroachment" means any occupation or use of any highway or part thereof by any unauthorised person and includes any projection on, over or under such highway;(bb)[ "Government road" means a road, vested in the Government, or under the control and administration of the Public Works Department of the State Government, and includes - [Clause (bb) inserted by W.B. Act 31 of 1965.](i)the slope, berm, borrow-pits and side-drains of any such road;(ii)all lands and embankments vested in, or under the control and administration of, the said Public Works Department, and attached to a Government road;(iii)all bridges, culverts or causeways built on or across any Government road; and(iv)all fences and posts on any Government road or on any land attached to a Government road, and all road-side trees on such land :Provided that nothing in the definition shall affect the provisions of the Calcutta Municipal Act, 1951, or of any rule or by-law made thereunder, insofar as they empower the Corporation of Calcutta to take action in respect of the Government roads now under the control of the Corporation;](c)["highway" means - [Words, figures and brackets within third brackets Substituted for the words and figures 'highway' means any road, street, path, way or land, other than a national highway, within the meaning of the National Highways Act, 1956, which is declared by the State Government to be a highway under section 3 and includes- by W.B. Act 31 of 1965.](1)any Government road, or(2)any other road, street, path, way or land, other than a national highway within the meaning of the National Highways Act, 1956, which is declared by the State Government to be a highway under section 3 and includes -](i)the flanks, footpaths, pavements and drains adjoining such highway;(ii)all bridges, culverts, causeways, carriageways and other structures built on or across such highway; and(iii)any land in the possession of the State Government or any other authority adjoining such highway, used or intended to be used for purposes of the highway;(d)"Highway Authority" means the authority appointed under section 5; and(e)"prescribed" means prescribed by rules made under this Act.
