Section 2(q) in Himachal Pradesh Road Infrastructure Protection Act, 2002
(q)"road infrastructure" means the roads, paths and streets for transport or communication and shall include,-(i)acquired road land width;(ii)all types of roads and their structures, such as road pavements, shoulders, retaining walls, breast walls, toe walls, cross drainage, kerb, road side drains, road junctions, medians, speed breakers, i/c rumble strips, street lighting, traffic lights etc. ;(iii)any structure ancillary to road transport and communication system;(iv)bridges including approaches, return walls, wing walls, protection works and allied structures;(v)expressways including interchanges, grade separators, dividers and other ancillary structures;(vi)road furniture, such as parapets, railings, kerb stones, kilometer stones, benches, cat eyes, reflectors, pedestals and sign boards, barricades and crash barriers;(vii)road over bridges, flyovers and under passes and their allied structures;(viii)roadside parking area;(ix)roadside plantation, nurseries, hedges and other landscape items;(x)toll booths/plaza;(xi)tunnels and ancillary structures; and(xii)wayside amenities/structures, such as rain shelters, lay byes, bus, lanes, public conveniences, parks and open spaces located on Government land along the road;
