Section 3(10) in The National Highways Rules, 1957
(10)The project estimate referred to in clause (b)of sub-rule (5) shall contain a time schedule in calender months for execution of the project in the following manner and all the activities shall be related thereto:(a)Pre-construction stage.Issue of notice inviting tender:receipt of tender; andfinalisation of tender from the date of sanction of estimate.(b)Construction stage.Period of completion of various activities forming part of the work from the date of award of work.
