Section 37(2) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
(2)Expenditure common to both the said objects, including a proportionate share of overhead and general charges, shall be allocated to the said objects in proportion to the expenditure which, according to the estimate of the Corporation, would have been incurred in constructing a separate structure for that object less any amount determined under clause (1) in respect of that object.
