Section 10D in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
10D. Charges payable by the Deputy Chairman and the Deputy Speaker and the Government.
(1)The Deputy Chairman and the Deputy Speaker shall, in respect of their respective residences and the motor cars allotted for their use under sub-section (1) of [section 4] [Substituted by Act 24 of 2005 w.e.f. 24.8.2005] and section 10C, be liable to pay the following charges, namely:-(a)[ cost of petrol required for their respective motor car in excess of the cost of [[seven hundred and fifty litres] [Substituted by Act 5 of 1991 w.e.f. 1.11.1990]] of petrol paid by the Government; and](b)[ the first two hundred rupees of the aggregate monthly charges for the consumption of electricity and water in the residence.] [Substituted by Act 31 of 1978 w.e.f. 14.10.1974](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 10C 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 residences shall be borne by the State Government.]1
