Section 5(17) in The Central Road Fund (State Roads) Rules, 2007
(17)The executive agency shall furnish the utilisation certificate in Form I duly verified by the regional officer appointed by the Central Government for the State or the Union territory along with the quarterly progress report based on which further instalment of Funds shall be released to the extent of expenditure incurred and the physical progress of the work:Provided that, the total amount so released during any financial year shall not exceed the amount accrued to the State or Union territory during that financial year and the amount which has not been released from accruals of the previous years.
