Section 2 in The Bihar and Orissa Highways Act, 1926
2. Definition.
- In this Act, unless there is anything repugnant in the subject or context-"Government road" means a road vested in [Government] [Substituted by A. L.O. for 'His Majesty'.], or under the control and administration of, the Public Works Department of [State] [Substituted by A. L.O.] Government, and includes-(a)the slope, berm, borrow-pits side-drains of any such road;(b)all lands and embankments vested in, or under the control and administration of, the said Public Works Department, and attached to a Government road;(c)all bridges, culverts or causeways built on or across any Government road; and(d)all fences and posts on any Government road or on any land attached to a Government road and all road-side trees on such land.
