(2)The expenses for any repairs to a bandhara made under the provisions of subsection (1) shall be borne by the holder and the State Government as follows:-(i)In the case of a bandhara which irrigates only land situated in a village or villages of which the revenue is shared between the holder and the State Government, the apportionment of expenses for repairs between the holder and the State Government shall be in the same proportion in which the revenue is shared by them.(ii)In the case of a bandhara which irrigates land situated in any village or villages of which the revenue is shared between the holder and the State Government and also land situated in any unalienated village or villages or which irrigates land situated in the wanta portion of a talukdari village and also other land in the said village the cost of repairs shall first be calculated in the prescribed manner having regard to the total area of land irrigated by the bandhara. The proportionate share of cost in respect of a village or villages of which the revenue is shared between the holder and the State Government shall then be worked out on the basis of the proportion which the area of land situated in such village or villages bears to the total area of land irrigated by the bandhara. The proportionate expenses in respect of land in such village or villages so arrived at shall be borne by the holder and the State Government as provided in clause (i) above.
