4. Abstract of particulars of detailed estimate for maintenance of national highways
. [(1) An abstract of the particulars of the detailed estimate for the maintenance of each national highway or a section thereof requiring maintenance during a financial year shall be forwarded by the executing agency to the Central Government in such form as the Central Government may require, not later than the 1st day of May or such other day as may be specified by the Central Government in that financial year.(1)A the executing agency shall in the said abstract of particulars include an annual renewal programme supported by bar charts in the form specified for each national highway or a section thereof approved by the Central Government dealing with national highways:Provided that the Central Government may in any particular case or class of cases, require the executive agency to forward a detailed estimate the maintenance of any national highway in such form as that Government may require.] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).](2)The Central Government may accord approval to the abstract or the detailed estimate or estimates submitted to it under this rule subject to any conditions it may think fit to impose.
