(l)"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 and the expression includes.-(i)any land acquired or demarcated with a view to construct a highway long it:(ii)the slopes, berms, borrow-pits, foot-paths, pavements and side, wrath catch and boundary drains attached to such 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, meter and Kilometre stones, and other highway accessories and materials stacked on the road or way:
