Section 3(36) in The Chhattisgarh Municipalities Act, 1961
(36)"street" means any road, foot-way, square, court, alley or passage, accessible, whether permanently or temporarily to the public, whether a thorough-fare or not;and shall include every vacant space, notwithstanding that it may be private property and partly or wholly obstructed by any gate, post, chain or other barrier, if houses, shops or other buildings about thereon, and if it is used by any persons as means of access to or from any public place or thorough-fare, whether such persons be occupiers of such buildings or not,but shall not include any part of such space which the occupier of any such building has a right at all hours to prevent all other persons from using as aforesaid,and shall include also the drains on either side and the land whether covered or not by any pavement, verandah or other erection, which lies on either side of the roadway up to the boundaries of the adjacent property, whether that property be private property or property reserved by the State Government or by the Council for any purpose other than a street;
