(31)“railway” means a railway, or any portion of a railway, for the public carriage of passengers or goods, and includes—(a)all lands within the fences or other boundary marks indicating the limits of the land appurtenant to a railway;(b)all lines of rails, sidings, or yards, or branches used for the purposes of, or in connection with, a railway;(c)all electric traction equipments, power supply and distribution installations used for the purposes of, or in connection with, a railway;(d)all rolling stock, stations, offices, warehouses, wharves, workshops, manufactories, fixed plant and machinery, roads and streets, running rooms, rest houses, institutes, hospitals, water works and water supply installations, staff dwellings and any other works constructed for the purpose of, or in connection with, railway;(e)all vehicles which are used on any road for the purposes of traffic of a railway and owned, hired or worked by a railway; and(f)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 a railway and owned, hired or worked by a railway administration,but does not include—(i)a tramway wholly within a municipal area; and(ii)lines of rails built in any exhibition ground, fair, park, or any other place solely for the purpose of recreation;
