Section 10I(2) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(2)All other charges for the maintenance and upkeep of the residence provided under sub-section (1) of [section 4] [Substituted by Act 24 of 2005 w.e.f. 24.8.2005] and the motor car provided under section 10G including the cost of repairs thereof, the salaries and allowances of the drivers and cleaners of such motor cars, rates and taxes and all expenditure for the layout and the maintenance of the gardens included in such residence, shall be borne by the State Government.
