11. Contribution by State Government. - The [State Government] shall pay a sum of four lakhs of rupees per annum towards the service and repayment of [any loan] raised under the provisions of section 6:
Provided that, if the [State Government] in accordance with the provisions of section 12 reduce the rate of the taxes leviable under clauses (i) [,(ia)] and (ii) of section 8 or under [any] of those clauses, they may also reduce the amount of the said contribution by a sum proportionate to the amount by which the total yield of the taxes levied under those [three] clauses during the year following such reduction is less than the total yield of the said taxes during the preceding year.
