- The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] shall pay a sum of four lakhs of rupees per annum towards the service and repayment of [any loan] [Words substituted for the words 'the loan' by Bengal Act 5 of 1936.] raised under the provisions of section 6:Provided that, if the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] in accordance with the provisions of section 12 reduce the rate of the taxes leviable under clauses (i) [,(ia)] [Brackets and letters inserted by Bengal Act 5 of 1936.] and (ii) of section 8 or under [any] [Word substituted for the word 'either' by Bengal Act 5 of 1936.] of those clauses, they may also reduce the amount of the said contribution by a sum proportionate to the amount by which the total yield of the taxes levied under those [three] [Word substituted for the word 'two' by Bengal Act 5 of 1936.] clauses during the year following such reduction is less than the total yield of the said taxes during the preceding year.
