(2)Where the expenditure upon any original work on a national highway to the detailed estimate of the cost for which the [executing agency]concerned has accorded technical approval and financial sanction, under sub-rule (2) of rule 3, is likely at any time to exceed, or exceeds, the amount of such estimate and the revised cost of the original work, including the excess, is likely at any time to exceed, or exceeds by more than fifteen percent. of the original estimate or [rupees fifty lakhs] [Substituted by Section O. 855(E), dated 5.11.1993, for " rupees twenty-five lakhs" (w.e.f. 5.11.1993).] ,the [executing agency] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).] shall forward a revised detailed estimate of the cost for such work to the Central Government in such form as that Government may specify and the Central Government may accord technical approval and financial sanction to such revised estimate subject to such conditions as it may think fit to impose.
