Section 10I in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
10I. Charges payable by the Leader of the Opposition and the Government.
(1)Each Leader of the Opposition 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 10G, be liable to pay the following charges, namely:-(a)[ cost of petrol required for their respective motor car in excess of the cost of Substituted by Act 32 of 2011 w.e.f 04.07.2011[[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 10G 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.
