Section 1504 in Damodar Valley Corporation Act, 1948
1504.
Object and Reason.- The Damodar river rises in Western Bihar and flows generally in a South-easternaly direction into Bengal. It is a seasonal river having a large flow of water during the rains which, apart from being generally wasted, at times causes great damage to life and property. It is now proposed to harness the water of this river and some of its tributaries and utilise it in multiple development of the Damodar Valley and the adjoining area.This Bill seeks to set up a Corporation, called the Damodar Valley Corporation on the lines of the Tennessee Valley Authority in the U.S.A. It will be an autonomous body within the framework of the enactment. Its objects, constitution and powers are laid down in the Bill. Briefly, its main function will be to control flood in the Damodar, generate electric power for distribution and provide water for irrigation and other purposes. In addition, the Corporation will, endeavour to promote economic development of the Damodar Valley and the adjoining areas. It will consist of three members including the Chairman. These three members and the secretary and treasurer will be appointed by the Central Government. The Corporation will have power to acquire land and construct or cause to be constructed such dams, barrages. reservoirs, power-houses and power structures, electrical transmission lines, irrigation and navigation works as may be necessary. The capital required by the Corporation will be provided by the Central Government and the Governments of Bihar and West Bengal. The profits and losses will be distributable between these three Governments in certain agreed proportions.The provisions of this Bill are designed to give effect to the broad outlines of the agreement reached between the three Governments concerned, Gazette of India, 1947 Part V, page 595.[27th March, 1948]An Act to provide for the establishment and regulation of a Corporation for the development of the Damodar Valley in the [States] [Substituted for the word "Provinces" by A.L.O., 1950] of [Jharkhand] [Substituted by the S.O. 1181(E)/2002, dated 6-11-2002] and West BengalWHEREAS it is expedient to provide for the establishment and regulation of a Corporation for the development of the Damodar Valley in the [States] [Substituted for the word "Provinces" by A.L.O., 1950] of [Jharkhand] [Substituted by the S.O. 1181(E)/2002, dated 6-11-2002] and West Bengal;AND WHEREAS in pursuance of section 103 of the Government of India Act, 1935, resolutions have been passed by all the Chambers of the [State] [Substituted for the word "Provincial" by A.L.O., 1950] Legislatures of the said "[States] [Substituted for the word "Provinces" by A.L.O., 1950] to the effect that certain matters dealt with in this Act which are enumerated in the [State] [Substituted for the word "Provincial" by A.L.O., 1950] Legislative List should be regulated in those [States] [Substituted for the word "Provinces" by A.L.O., 1950] by Act of the Dominion Legislature;It is hereby enacted as follows:-
