In this Act, unless there is something repugnant in the subject or context,-(1)[Clause (1) was omitted by section 3 and 2nd Schedule of the Bangladesh Laws (Revision And Declaration) Act, 1973 (Act No. VIII of 1973)] [ * * *](2)“ferry” includes a bridge of boats, pontoons or rafts, a swing-bridge, a flying bridge and a temporary bridge, and the approaches to, and landing places of, a ferry:(3)“inland water” means any canal, river, lake or navigable water:(4)the railway means the railway or any portion of the railway, for -the public carriage of passengers, animals or goods, and includes(a)all land within the fences or other boundary-marks indicating the limits of the land appurtenant to the railway;(b)all lines of rails, sidings, or branches worked over for the purposes of, or in connection with, the railway;(c)all stations, offices, warehouses, wharves, workshops, manufactories, fixed plant and machinery and other works constructed for the purposes of, or in connection with, the railway; and(d)all ferries, ships, boats and rafts which are used on inland waters for the purposes of the traffic of the railway and belong to or are hired or worked by the authority administering the railway:[Clause (5) was omitted by section 3 and 2nd Schedule of the Bangladesh Laws (Revision And Declaration) Act, 1973 (Act No. VIII of 1973).] [* * *][Clause (6) was substituted, for clause (6) by section 3 and 2nd Schedule of the Bangladesh Laws (Revision And Declaration) Act, 1973 (Act No. VIII of 1973).] [(6) “railway administration” or “administration” means the manager of the Bangladesh railway and includes the Government.](7)“the railway servant” means any person employed by the railway administration in connection with the service of the railway:(8)Inspector” means an Inspector of the railway appointed under this Act:(9)goods” includes inanimate things of every kind:(10)“rolling-stock” includes locomotive engines, tenders, carriages, wagons, trucks and trollies of all kinds:(11)"traffic” includes rolling-stock of every description, as well as passengers, animals and goods:(12)“through traffic” means traffic which is carried over the railway of two or more the railway administration.(13)“rate” includes any fare, charge or other payment for the carriage of any passenger, animal or goods:(14)“terminals” includes charges in respect of stations, sidings, wharves, depots, warehouses, cranes and other similar matters, and of any services rendered thereat:(15)“pass” means an authority given by the railway administration, or by an officer appointed by the railway administration in this behalf, and authorising the person to whom it is given to travel as a passenger on the railway gratuitously:(16)“ticket” includes a single ticket, a return ticket and a season ticket:(17)“maund” means a weight of three thousand two hundred tolas, each tola being a weight of one hundred and eighty grains Troy: and(18)“Collector” means the chief officer in charge of the land- revenue administration of a district, and includes any officer specially appointed by the Government to discharge the functions of a Collector under this Act.
