Section 10(5) in The National Highways Rules, 1957
(5)Abstract of cost of sanctioned detailed estimates in all cases shall be submitted by the [executing agency] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).] in respect of the works sanctioned by that agency and in the case of bridge estimates, in addition a general outline drawing shall also be submitted. Abstract of cost of sanctioned detailed estimates shall give justification for excess, if any,referred to under condition (4).
