Section 37 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
37. Allocation of expenditure chargeable to project on main objects
The total capital expenditure chargeable to a project shall be allocated between the two main objects, Irrigation Projects and Hydro-Electric Power Projects as follows, namely:—(1)Expenditure solely attributable to any one of the said two objects, including a proportionate share of overhead and general charges, shall be charged to that object; and(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.
