(12)"highway" means any road, way or land which is declared to be a highway under section 3 and includes-(a)all land appurtenant thereto, whether demarcated or not;(b)the slope, berm, burrow pits, foot paths, pavement, whether surfaced or unsurfaced;(c)all bridges, culverts, causeways, carriageways or other structures built on or across such road or way;(d)the foot-way attached to any road, public bridge or causeway;(e)the drains attached to any such street, public bridge or causeway and the land, whether covered or not by any pavement, veranda or other structure, which lies on either side of the roadway up to the boundaries of the adjacent property, whether that property is private or property belonging to the Central Government or any State Government; and(f)all fences, trees, posts and boundaries, hectometre and kilometre stones and other highway accessories and materials stacked on such road or public bridge or causeway, but does not include a National Highway declared as such by or under the National Highways Act, 1956 (Central Act 48 of 1956);
