Section 10I(1) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(1)Each Leader of the Opposition shall in respect of the residence and the motor car allotted for his use under sub-section (1) of [section 4] [Substituted by Act 24 of 2005 w.e.f. 24.8.2005] and section 10G, be liable to pay the following charges, namely:-(a)[ cost of petrol required for their respective motor car in excess of the cost of Substituted by Act 32 of 2011 w.e.f 04.07.2011[[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. 19.7.1976]
