Section 5(3) in Salaries and Allowances of Ministers (Himachal Pradesh) Act, 2000
(3)Each Minister shall be liable to pay licence fee [one thousand five hundred] [Substituted for the word, figures and signs '@ 10%' vide Act No. 5 of 2016.] of his salary in respect of the furnished house allotted to him and the same shall be recoverable monthly from his salary.Explanation. - The Minister shall not become personally liable for any payment in case the standard rent of the house allotted to him for residence exceeds the amount specified in sub-section (1).
