Section 6D in Karnataka Ministers Salaries And Allowances Act, 1956.
6D. Charges payable by the Minister of State and the Government.-
(1)Each Minister of State shall in respect of the residence and motor car allotted for his use under sub-section (1) of section 6B and section 6C, 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 litres of petrol paid by the Government.(b)the first two hundred rupees of the aggregate monthly charges for the consumption of electricity and water in the residence.(2)All other charges for the maintenance and upkeep of the residence provided under sub-section (1) of section 6B and the motor car provided under section 6C, including the cost of repairs thereof, the salaries andallowances of the drivers and cleaners of such motor car, 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.
