Section 14 in Damodar Valley Corporation Act, 1948
14. Rates for supply of water for irrigation.-
(I)The Corporation may. after consultation with the [State] [Substituted for the word "Provincial" by A.L.O., 1950] Government concerned determine and levy rates for the bulk supply of water to that Government for irrigation, and fix the minimum quantity of water which shall be made available for such purpose.(2)The rates at which such water shall be supplied by the [State] [Substituted for the word "Provincial" by A.L.O., 1950] Government to the cultivators and other consumers shall be fixed by thai Government after consultation with the Corporation.
