Section 12(ccc) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(ccc)[ Every member including a Minister, a Minister of State, a Deputy Minister, a Chairman, a Speaker, a Deputy Chairman, a Deputy Speaker, a Leader of the Opposition and [a Government Chief Whip and a Opposition Chief Whip] [Substituted by Act 16 of 1992 w.e.f. 1.11.1990] shall, for every financial year, be entitled to receive in such manner and subject to such conditions, as may be prescribed, a sum of rupees [[two lakh rupees] [Substituted by Act 32 of 2011 w.e.f.04.07.2011]] in two equal instalments payable in the months of April and October for the purpose of travelling either single or with a companion in one or more journeys by air or by any class or by any railway in India. A member shall not be entitled to any travelling or daily allowance for such journeys.]
