Section 31(1) in The Vidarbha Irrigation Development Corporation Act, 1997
(1)The State Government shall, by appropriation duly made in this behalf from time to time, provide an aggregate sum of not less than rupees [3335 crores] [These figures and word were substituted for the figures and word '2245 crores' by Maharashtra 31 of 2000, section 2(a) w.e.f. 4-5-2000.] to the Corporation Fund, as its share of the capital required by the Corporation, of the performance of the functions of the Corporation under this Act and such contribution shall be paid in suitable instalments spread over a period of [ten years] [These words were substituted for the words 'five years' by Maharashtra 6 of 1999, section 2(b) w.e.f. 23-11-1998.] from the date of establishment of the Corporation:Provided that, the State Government shall, by appropriation duly made in this behalf, initially contribute and pay a sum of rupees 150 crores to the Corporation Fund:Provided further that, the contribution made by the Government shall be exclusive of the expenditure incurred by the Government for and in connection with the establishment of the Corporation.
