Section 12(b) in The West Bengal Maritime Board Act, 2000
(b)any allowances payable to a member who is a Member of Parliament or of the State Legislature shall not exceed the compensatory allowance as defined in clause (a) of section 2 of the Parliament (Prevention of Disqualification) Act, 1959, or, as the case may be, in any other law for the time being in force providing for such allowance for the members of the State Legislature.
