Section 10(1) in Karnataka Ministers Salaries And Allowances Act, 1956.
(1)Each Deputy Minister shall in respect of the residence and motor car allotted for his use under sub-section (1) of section 8 and section 9, be liable to pay the following charges, namely:—(a)cost of petrol required for their respective motor cars in excess of the cost of One thousand litre of petrol paid by the Government.(b)the first two hundred rupees of the aggregate monthly charges for the consumption of electricity and water in the residence.
