Section 2(6) in The Railways (Opening for Public Carriage of Passengers) Rules, 2000
(6)all ferries, ships, boats and rafts which are used on any canal, river, lake or other navigable inland waters for the purposes of the traffic of railway and owned, hired or worked by a railway administration, but does not include -(A)a tramway wholly within a municipal area; and(B)lines of rails built in any exhibition ground, fair park, or any other place solely for the purpose of recreation;Explanation. - For the purpose of these rules, "railway" shall include newly built railway lines, either as extension of an existing railway, or as double or multiple lines alongside an existing one, conversion of railway from one gauge to another, restoration of abandoned lines, the use of electric motive power or change of traction from Direct Current(DC) to Alternate Current(AC) on an existing line;(n)"railway administration", in relation to -(a)a Government railway, means the General Manager of a Zonal Railway; and(b)a non-Government railway, means the person who is the owner or lessee of the railway or the person working the railway under an agreement and includes the Chief Executive of that railway by whatever name called;(o)"railway servant" means any person employed by the Central Government or by any railway administration in connection with the service of any railway;(p)"rolling stock" includes locomotives, lenders, carriages, wagons, railcars, containers, trucks, trolleys and vehicles of all kinds moving on rails;(q)"section", means a section of the Act;(r)"Schedule" means a Schedule annexed to these rules ;(s)"traffic" includes rolling stock of every description as well as passengers and goods;(t)"Zonal Railway" means a Zonal railway constituted under section 3 and in the case of a non-Government railway such division or section of that railway as the Central Government may, in consultation with that railway, notify;(u)all other words and expressions used in these rules, but not defined shall have the same meanings, respectively assigned to them in the Act and in the Indian Railways (Open Lines) General Rules, 1976.
