Section 12(b) in The Maharashtra Maritime Board Act, 1996
(b)any allowances payable to a member who is a Member of Parliament or State Legislature shall not exceed the compensatory allowance as defined in clause (a) of section 2 of the Parliament (Prevention of Disqualification) Act, 1959 or as the case may be, in the Explanation to entry 11 in Schedule I to the Maharashtra Legislature Members (Removal of Disqualifications) Act.
