Section 5(5) in The Central Road Fund (State Roads) Rules, 2007
(5)The projects shall be selected with a view to have a balanced development of the road network in the entire State or the Union territory, as the case may be, and the proposals shall include the following particulars, namely:-(i)name of the work and district(s);(ii)index map showing the area and the proposed road or bridge or improvement works;(iii)category of the road proposed to be improved whether the State highway or major district road or otherwise;(iv)scope of the work including the specifications to be adopted in brief;(v)length ;(vi)estimated cost of the project based on the actual requirement and realistic cost estimate;(vii)probable starting date;(viii)target date of completion;(ix)a certificate regarding availability of the entire unencumbered land needed for the project.
