(1)A the executing agency shall in the said abstract of particulars include an annual renewal programme supported by bar charts in the form specified for each national highway or a section thereof approved by the Central Government dealing with national highways:Provided that the Central Government may in any particular case or class of cases, require the executive agency to forward a detailed estimate the maintenance of any national highway in such form as that Government may require.] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).]
