Section 10(2) in The National Highways Rules, 1957
(2)(a)Permissible job sizes shall be regulated according to description given in the annual plan works programme mentioned under condition (1) and the work shall not be split up.(b)In the case of items [in the Annual Plan] [Inserted by Section O. 855(E), dated 5.11.1993 (w.e.f. 5.11.1993).]saving lump sum provision (such as improvement ofgeometrics, stabilising , slipping reaches, raising roads in submersible sections) each specific location supported by requisite details shall be treated individually.
