(4)Where the expenditure upon any original work on a national highway is likely at any time to exceed, or exceeds, the amount of the estimate of the cost for such work no funds shall be allotted to the work by the Central Government in the cases provided for in sub-rule (1), (2) or (3),unless the provisions of those sub-rules are complied with except in cases where the Central Government directs otherwise.Explanation. For the removal of doubts, it is hereby declared that in cases where the excess of expenditure is less than the percentage or amount specified in sub-rule (1) or sub-rule (2),it is not necessary to obtain technical approval and financial sanction of the Central Government for the revised estimate in accordance with those sub-rule only if the excess of expenditure is caused by routine factors such as increase in the cost of labour or material and not due to revision in the scope or enlargement of the work or specifications already approved. ]
