(4)the railway means the railway or any portion of the railway, for -the public carriage of passengers, animals or goods, and includes(a)all land within the fences or other boundary-marks indicating the limits of the land appurtenant to the railway;(b)all lines of rails, sidings, or branches worked over for the purposes of, or in connection with, the railway;(c)all stations, offices, warehouses, wharves, workshops, manufactories, fixed plant and machinery and other works constructed for the purposes of, or in connection with, the railway; and(d)all ferries, ships, boats and rafts which are used on inland waters for the purposes of the traffic of the railway and belong to or are hired or worked by the authority administering the railway:[Clause (5) was omitted by section 3 and 2nd Schedule of the Bangladesh Laws (Revision And Declaration) Act, 1973 (Act No. VIII of 1973).] [* * *][Clause (6) was substituted, for clause (6) by section 3 and 2nd Schedule of the Bangladesh Laws (Revision And Declaration) Act, 1973 (Act No. VIII of 1973).] [(6) “railway administration” or “administration” means the manager of the Bangladesh railway and includes the Government.]
