Section 2(2) in The West Bengal Highways Act, 1964
(2)any other road, street, path, way or land, other than a national highway within the meaning of the National Highways Act, 1956, which is declared by the State Government to be a highway under section 3 and includes -](i)the flanks, footpaths, pavements and drains adjoining such highway;(ii)all bridges, culverts, causeways, carriageways and other structures built on or across such highway; and(iii)any land in the possession of the State Government or any other authority adjoining such highway, used or intended to be used for purposes of the highway;(d)"Highway Authority" means the authority appointed under section 5; and(e)"prescribed" means prescribed by rules made under this Act.
