Section 6(1) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(1)The Chairman and the Speaker shall, in respect of their respective residences and the motor cars allotted for their use under sub-section (1) of section 4 and section 5, 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] [Substituted by Act 5 of 1991 w.e.f. 1.11.1990] litres 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. 23.3.1972]
