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