Section 2(1) in Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011
(1)In this Act, unless the context otherwise requires,-(a)'carriage way' means the portion of the public way which is intended for the movement of vehicles or carriages of any type;(b)'footpath' means any area comprised in a public way earmarked for movement of pedestrian having a width of not less than one meter but not exceeding three meters on either side of the public way, after leaving sufficient space for the movement of vehicles;(c)'licence' means a licence issued under section 5;(d)'public way' includes any highway, bridge, causeway, road, lane, footpath, square, courtyard, garden-path, channel or passage, accessible to the public, which is not owned by a private person;(e)'road-margin' means the portion of the public way which extends outwards on each side from the footpath towards the outer edge of the public way.
