Section 7(15) in Central Road Fund (State Roads) Rules, 2014
(15)The sanctioned works generally shall be completed within the time schedule as submitted along with the particulars referred to in sub-rule (5) of rule 6 and in case of failure on the part of the executing agency to adhere to the time limit without any justifiable reasons, the execution agency shall be liable to bear the balance cost for completion of the works:Provided that, the Central Government may, on being sufficient cause shown by the executing agency, extend the time of completion of works with the reasons to be recorded in writing.
