Section 7(13) in Central Road Fund (State Roads) Rules, 2014
(13)The estimate for each work shall include provisions for-(a)an amount equal to three per cent. towards contingency;(b)an amount equal to one per cent. for meeting the cost of devising and operation of a Quality Assurance System and monitoring of the works by a State Quality Monitor, and training of the state's officials in quality awareness by the executing agency;(c)an amount equal to one per cent. for meeting the cost of quality control, for monitoring of works and towards training, research and development by the Central Government; and(d)an amount equal to half per cent. towards work charged establishment.
