Section 5(1) in The Central Road Fund (State Roads) Rules, 2007
(1)The approval of schemes relating to State roads shall be done in the following manner, namely:-(a)for utilisation of Fund, priority may be assigned to already sanctioned projects under the scheme and the accruals shall be utilised for new works to be sanctioned as specified in sub-rule (2);(b)all State roads including State highways, major district roads and other roads of importance excluding rural roads.
