Section 10N in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
10N. Charges payable by the Government Chief Whip [,and the Opposition Chief Whip] [Deemed to have been substituted by Act 16 of 2009 w.e.f.1.1.2009].
(1)[Each Government Chief Whip and each Opposition Chief Whip] [Deemed to have been substituted by Act 16 of 2009 w.e.f.1.1.2009] 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 10L or section 10M, as the case may be, liable to pay] [Deemed to have been substituted by Act 16 of 2009 w.e.f.1.1.2009] the following charges, namely:-(a)[ cost of petrol required for their respective motor cars 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. 19.7.1976](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 10L 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 residence, shall be borne by the State Government.]
