Section 10I(1)(a) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(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]