Section 10 in Karnataka Ministers Salaries And Allowances Act, 1956.
10. Charges payable by the Deputy Minister and the Government.-
(1)Each Deputy Minister shall in respect of the residence and motor car allotted for his use under sub-section (1) of section 8 and section 9, 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 litre 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.(2)All other charges for the maintenance and upkeep of the residence provided under sub-section (1) of section 8 and the motor car provided under section 9, including the cost of repairs thereof, the salaries and allowances of the drivers and cleaners of such motor cars, rate and taxes, and all expenditure for the layout and the maintenance of the gardens included in such residence, shall be borne by the State Government.
