Section 10(1) in The National Highways Rules, 1957
(1)[ The executing agency shall prepare detailed estimate and working drawings but forward to the Central Government for approval only the general abstract cost in respect of the works contained in the approved annual programme of works costing upto Rs . 50lakhs for a particular year. However, for projects involving surveys and investigations and land acquisitions the detailed estimate and drawings in the form specified by the Central Government shall be forwarded for approval. The executing agency shall accord technical approval and financial sanction to the detailed estimate already prepared in advance within three months form the date of according administrative approval by the Central Government and shall commence execution of the work within one year from the date of according administrative approval failing which, the administrative approval accorded by the Central Government shall stand cancelled automatically and the executing agency shall approach the Central Government for fresh administrative approval for the said work.] [Substituted by Section O. 855(E), dated 5.11.1993 (w.e.f. 5.11.1993).]
