Section 2(39) in The Himachal Pradesh Municipal Corporation Act, 1994
(39)"street" shall mean any road, footway square, court, ally or passage accessible, whether permanently or the temporary to the public, and whether a thoroughfare or not; and shall include every vacant space , notwithstanding that it may be private property of partly or wholly obstructed by any gate, posts, chain or other barrier, if houses, shops or other building abut thereon, and if it is used by any person as a means of access to or from any public place or thoroughfare, whether such person be occupiers of such buildings or not, but shall not include any part of such space which the occupier of any such space which the occupier of any such building has a right at all hours to prevent all other persons from using as aforesaid, and shall include also the drains or gutters therein, or on either side and the land, whether covered or not by any pavement, varandah or other erection, upto the boundary of any abutting property not accessable to the public;
