Section 2(c) in Karnataka Traffic Control Act, 1960
(c)"highway" means any public thoroughfare whether a road, street, lane, bridlepath or a foot track, whether surfaced or unsurfaced, or whether on land owned by Government or a local authority or on land belonging to a private person over which the public have or have acquired, a right of way by usage, and includes,-(i)the slope, berm, barrow pits, foot-paths, pavements and side drains of any such thoroughfare;(ii)all bridges, culverts, causeways, carriageways or other road structures, built on or across such thoroughfares, and
