Section 10(4) in The National Highways Rules, 1957
(4)While sanctioning detailed estimates, the executive agency shall ensure that the rough cost estimate for the work appearing in the budget estimates accepted by the Central Government for presentation to Parliament is not exceeded by more than fifteen per cent. or the total cost of detailed estimate to be sanctioned by that agency, in no case exceeds [rupees fifty lakhs] [Substituted by Section O. 855(E), dated 5.11.1993, for " rupees twenty-five lakhs" (w.e.f. 5.11.1993).] , whichever is less.
