Section 8(1) in The Cauvery Water (Implementation of The Order Of 1991 And All Subsequent Related Orders Of The Tribunal) Scheme, 1998
(1)All the capital and revenue expenditure required to be incurred by the Authority shall be borne by the Central Government initially till the issue of sharing of cost among the party States or the Union territory is either decided by them through mutual discussions or till the Tribunal takes a decision on the above matter.
