Section 8(4) in Andhra Pradesh (Krishna, Godavari and Pennar Delta Area) Drainage Cess Act, 1985
(4)The Fund, in so far as it relates to the proceeds of the drainage cess levied and collected in a Division, shall be applied towards meeting the cost of the drainage schemes which the Board may, with the concurrence of the Government, undertake in that division. The expenses of the Board and its Committees shall also be met out of the Fund:Provided that it shall not be necessary to obtain the concurrence of the Government as aforesaid in respect of such class of drainage schemes as may be prescribed:Provided further that the expenditure incurred by the Board to any purpose common to all or any of the divisions shall be apportioned among thedivisions concerned in such manner as may be prescribed.
