Section 62 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
62. the date on which it is delivered.
Honoraria, fees or allowances.- (1) From out of the corporation funds suchhonoraria, fees or allowances as may be determined by the Government may be paid toMayor, the Deputy Mayor and the Councilors.(2)The Corporation shall place at the disposal of the Mayor annually byway of sumptuary allowance such sum not exceeding the limit as may beprescribed:Provided that, the limit shall be as prescribed.(3)Notwithstanding anything contained in this Act the receipt by anyperson of honorarium, fee or allowance as Mayor, Deputy Mayor or Councilor as
