(i)"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, burrow-pits, foot-paths, pavements and side, catch and boundary drains attached to such a 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, half kilometre and kilometre stones and other highway accessories and materials and materials stacked on the road or way;
