5. [ Revised detailed estimate [Substituted by Section O. 680(E), dated 15.10.1976 (w.e.f. 15.10.1976).]
(1)Where the expenditure upon any original work on a national highway for the detailed estimate of the cost for which the Central Government has accorded technical approval and financial sanction, under sub-rule (1) of rule 3, is likely at anytime to exceed, or exceeds, the amount of such estimate by more than fifteen per cent. thereof or by a sum of one crore rupees,whichever is less, the executive agency shall forward a revised detailed estimate of the cost for such work to the Central Government in such form as that Government may specify in this behalf, and the Central Government may accord technical approval and financial sanction to the revised detailed estimate subject to such conditions as it may think fit to impose.(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.(3)Notwithstanding anything contained in sub-rule (2),where the expenditure upon any original work on a national highway to the detailed estimate of the cost for which the [executing agency] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).] concerned has accorded technical approval and financial sanction, under sub-rule (2) of rule3, is likely at any time to exceed, or exceeds, the amount of such estimate and the revised estimate of the cost for the original work, including the excess is likely at any time to exceed, or exceeds, by more than fifteen per cent. of the original estimate but by not more than fifteen percent. of the rough estimate of the costs for the original work which the [executing agency] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).] had submitted to the Central Government and obtained the approval of that Government, technical approval and financial sanction to such revised estimate may be accorded by the [executing agency] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).] concerned subject to the conditions specified in the Schedule annexed to these rules:Provided that the amount of the revised estimate is not likely to exceed, or does not exceed [rupees fifty lakhs] [Substituted by Section O. 855(E), dated 5.11.1993, for " rupees twenty-five lakhs" (w.e.f. 5.11.1993).] :Provided further that the excess of expenditure is caused only 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.(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. ]
