14. Conditions subject to which the Board may perform its functions.-
The performance by the Board of the functions specified in, or prescribed under, section 12 and 13 shall be subject to the following conditions, namely:-(a)no multi-purpose dam referred to in clause (c) of sub-section (1) of section 13 shall be constructed by the Board unless the State Governments concerned make available the land required for the purpose;(b)no dams or project referred to in clause (d) of sub-section (1) of section 13 shall be concerned make available free of cost the land required for its execution and also under take to take over its maintenance on and from the expiry of such period after its completion as may be specified by the Board;(c)no dam or other works shall be under taken by the Board unless the State Government concerned agree to provide all such assistance as may be required for the construction , operation and maintenance thereof ;(d)such other conditions (including conditions relating to the sharing by the State Government concerned of the whole or any part of cost of dam or other works constructed by the Board) as may be specified by the Central Government by general or special order published in the Official Gazette:Provided that before undertaking the construction of any such dam or other works, the Board shall apprise the State Governments concerned of the cost of construction of and the benefits likely to accrue from, such dam or other works and the proportion in which the State Governments shall share such cost and benefits :Provided further that if the Board and the State Governments are unable to agree in respect of the sharing of the cost and benefits of any such dam or other works, the Board shall refer the matter to the Central Government for decision and the Central Government shall decide such matter after consulting the State Governments and the decision of the Central Government shall be final.
