Section 34(2) in Damodar Valley Corporation Act, 1948
(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.
