Section 7(1) in The Central Road Fund (State Roads) Rules, 2007
(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.
