Section 10D(1) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(1)The Deputy Chairman and the Deputy Speaker shall, in respect of their respective residences and the motor cars allotted for their use under sub-section (1) of [section 4] [Substituted by Act 24 of 2005 w.e.f. 24.8.2005] and section 10C, be liable to pay the following charges, namely:-(a)[ cost of petrol required for their respective motor car 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. 14.10.1974]
