Section 2(a) in The Assam Embankment and Drainage Act, 1953
(a)"Embankment" means any embankment, public or private, constructed for the purpose of excluding, regulating or retaining water and includes all earthen or masonry walls, dams, spilways, piers, groins, sluices, syphons, water gauges, bench-mark and other works connected with any such embankment and land appurtenant thereto ; but does not include any "ail" or ridge surrounding or dividing a field or any public or private road.
