Section 28(2) in The Bihar And West Bengal (Transfer Of Territories) Act, 1956
(2)The public debt of Bihar attributable to loans taken from the Central Government, the Reserve Bank of India or any other bank before the appointed day shall be divided between Bihar and West Bengal in proportion to the total expenditure on all capital works and other capital outlays incurred up to the appointed day in the territories of Bihar excluding the transferred territories and in the transferred territories, respectively:Provided that for the purposes of such division, only expenditure on assets for which capital accounts have been kept shall be taken into account.
