Section 2(k) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(k)"highway" means any road or way over which the public have a right of way or are granted access and which is declared to be a highway under Section 3. The expression includes :-(i)any land acquired or demarcated with a view to construct a highway along it;(ii)the slopes, berms, borrowpits, footpaths, pavements and side catch and boundary drains attached to such road or way;(iii)all bridges, culverts, causeways, carriageways and other structures, built on or across such road or way; and(iv)the trees, fences, posts, boundary, furlong and kilometre stones, and other highway accessories and material and material stacked on the road or way;
