Section 25(1) in The Maharashtra Water Conservation Corporation Act, 2000
(1)The State Government shall, by appropriation duly made in this behalf, from time to time, provide an aggregate sum of Rs.2000 crore to the Corporation Fund as its share of capital required by the Corporation for the performance of the functions of the Corporation under this Act and such contribution shall be paid in suitable instalments spread over a period of five years from the date of establishment of the Corporation:Provided that, the State Government shall, by appropriation duly made in this behalf, initially contribute and pay a sum of Rs.500 crore to the Corporation Fund:Provided further that, the contribution made by the Government shall be exclusive of the expenditure incurred by the Government for and in connection with, establishment in the Corporation.
