(9)"highway" means any public thoroughfar, whether a road, street, lane, bridlepath or a foot-track, whether surfaced of 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 :(a)the slope, berm, borrow-pits, foot-paths, pavements and side drains of any such thoroughfare ;(b)all bridges culverts, causeway, carriageways or other road structures, built on or across such thoroughfares; and(c)the trees, fences, posts and other highway accessories and materials and materials stacks on the thoroughfare or on land attached to the thoroughfare but does not does not include the national highway's as defined under the National Highways Act, 1956;
