Section 7(1) in Central Road Fund (State Roads) Rules, 2014
(1)The approval of schemes relating to State roads shall be done in the following manner, namely:-(a)A sum equal to the liability created by the executing agency related to development of roads on account of the Central Government shall be first set aside to clear the liability.(b)Thereafter, the fund shall be utilized to already sanctioned projects under the scheme and the balance allocations shall be utilised for new works to be sanctioned.
