Section 4(1B) in The Punjab Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1937
(1B)[ If the Speaker and the Deputy Speaker does not avail of or surrenders his State Car, he may avail of a repayable advance of a sum of money not exceeding rupees sic lacs or the anticipated price of the vehicle, whichever is less, for the purchase of a motor car or a jeep or for conversion of a petrol-driven motor car or a jeep to a diesel driven vehicle:Provided that the Speaker or the Deputy Speaker, as case may be, will not be entitled to a State Car till the full amount of advance is recovered from him alongwith interest.] [Inserted by Act No. 8 of 2001, dated 3.5.2001.]
