Section 6D(1) in Karnataka Ministers Salaries And Allowances Act, 1956.
(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.
