- In this Act unless the context otherwise requires-(a)"Express Highway" means any road declared to be an express highway in accordance with the provisions of Section 1 and includes-(i)any land acquired or demarcated with a view to constructing an express highway along it,-(ii)the slopes, berms, burrow-pits, footh-paths, pavements and side and catch and boundary drains attached to such road ;(iii)all bridges, culverts, causeways, carriage ways or other structures built on or across such roads; and(iv)the trees, fences and posts and boundary furlong and mile stones and other highway accessories and materials stacked on the road ; and(b)"prescribed" means prescribed by rules made under this Act.
