Section 12(3) in Karnataka Ministers Salaries And Allowances Act, 1956.
(3)The State Government may maintain suitable motor cars for tours by Ministers, Ministers of State and Deputy Ministers in prescribed places within the State which are not easily accessible, and when such motor cars are used by any Minister, Minister of State or Deputy Minister on tour, then, notwithstanding anything contained in sub-section (2), he shall not be entitled to any allowance other than the daily allowance.
