Section 12(4) in Uttarakhand River Valley (Development and Management) Act, 2005
(4)All money lying for the maintenance of Bhagirathi River Valley or its development with any other Authority, Department, corporation or with the Government shall be credited to the fund of the Authority provided further the State Government may give the 20% out of the power share revenue received or receivable by it from the Tehri Dam or such other body or corporation, generating electricity in the same River Valley or such other Corporation engaged in the like activity at other places of the River Valley in the State, to the Authority provided further the amount so received from such power share may be invested in the development work in or around the may be invested in the development work in or around the River Valley.
