Section 7 in The Central Road Fund (State Roads) Rules, 2007
7. Manner of sanctioning schemes for construction and development of State roads including roads of inter-State connectivity and economic importance
(1)The inter-State roads or bridges at the border on State highway and major district roads necessary for ensuring thorough communication between two adjacent States shall be considered as the project of inter-State connectivity and shall be considered on the basis of the following guidelines, namely:-(i)the proposed road should facilitate inter-State connectivity between States;(ii)a bridge project on the border roads may be given priority;(iii)no improvement work should have been done in last three years on such road;(iv)the estimated cost of the proposed project shall not normally exceed rupees twenty-five crores unless permitted by the Central Government.(2)The following projects on State highways and major district roads shall be considered as the projects of economic importance and shall be considered on the basis of the following guidelines, namely:-(i)the proposed road should be either directly connecting to or leading to an important market centre, economic zone, industrial zone, agricultural region, tourist centre,religious centre and the like where significant economic activity is being undertaken;(ii)roads benefiting vulnerable sections of the society, such as, scheduled castes, scheduled tribes, ghat roads and roads connecting ecologically sensitive areas;(iii)roads leading to centre of economic activities, schools and educational institutions;(iv)roads leading to socially important infrastructure, such as, cremation grounds, bathing ghats , orphanages, old age homes and public utilities;(v)roads connecting the State highways, the national highways and link roads connecting the tourist destinations.(3)The estimate for each work shall include provisions for contingencies at the rate of 3%, quality control at the rate of 1% and work charged establishment at the rate of 1.5% subject to the condition that out of these provisions, funds to the extent of 3% of the cost of the work shall be placed at the disposal of the regional officer appointed by the Central Government or any other officer authorised for the State or Union territory for incurring expenditure on hiring manpower and execution of quality control of the works.(4)Where the improvement work has been done in last three years in respect of any roads referred in sub-rule (2), such roads are not eligible to be considered for sanctioning of funds under these rules.(5)The cost of the proposed project shall not normally exceed rupees twenty crores unless permitted by The Central Government.(6)The schemes under State roads of inter-State connectivity and State roads of economic importance shall be covered to the extent of-(a)ten per cent. of the allocation for State roads;(b)roads or bridge projects of inter-State connectivity shall be fully funded from the Fund;(c)projects of economic importance shall be funded by the Fund to the extent of fifty per cent. of the approved project cost.(7)The executive agency shall, by 30th April of each year,furnish separate lists containing limited number of road and bridge projects of inter-State connectivity and economic importance which it would like to sponsor for sanction along with relevant details and justification.(8)The executive agency shall not sponsor any proposal involving land acquisition and shifting of utilities.
