Section 34 in Damodar Valley Corporation Act, 1948
34. Capital allocated to irrigation.-
The total amount of capital allocated to irriga Lion shall be shared between [State] [Substituted for the word "Provincial" by A.L.O., 1950] Governments as follows, namely:(1)the Government concerned shall be responsible for the capital costs of the works constructed exclusively for irrigation in its [State] [Substituted for the word "Provincial" by A.L.O., 1950]; and(2)the balance of capital cost under irrigation for both the [States] [Substituted for the word "Provinces" by A.L.O., 1950] of Bihar and West Bengal shall be shared by the State Governments in the proportion to their guaranteed annual off-takes of water for agricultural purposes:Provided that the divisible capital cost under this clause shall be provisionally shared between them in accordance with their previously declared intentions regarding their respective guaranteed off-takes and any payments made accordingly shall be adjusted after the determination of the guaranteed off-takes.
