Section 6 in The Central Road Fund (State Roads) Rules, 2007
6. Release of funds for State roads
(1)One-third of the accrual for the current year for each State or Union territory shall be placed at the disposal of the concerned State or Union territory for utilisation against the sanctioned works and the said amount shall be maintained as a reserve by replenishing the expenditure from subsequent releases:Provided that the subsequent instalments shall be released on the basis of the progress of works and actual expenditure subject to the condition that the total amount released for any State or Union territory during the year shall not exceed the total accrual for that year in respect of that State or Union territory and the amount which has not been released from accruals ofprevious years.(2)The executive agency shall submit the utilisation certificate for the amount released and shall also submit quarterly progress report and monthly expenditure report annexed to these rules.
