Section 12(2C) in Karnataka Ministers Salaries And Allowances Act, 1956.
(2C)Every Minister, Minister of State and Deputy Minister shall in addition to the allowances payable under sub-section, be entitled to use without payment of charges, the motor cars maintained by the State Government at the Karnataka Bhavan in New Delhi.Provided that if no such motor car is available for use and if a motor car is hired by him for journeys in connection with his official business he shall be entitled to recover the actual hire charges paid by him.
