Section 8 in The Maharashtra Ministers' Salaries And Allowances Act, 1956
8. Conveyances of Deputy Ministers.
(1)The State Government may, from time to time, for use of the Deputy Ministers, purchase and provide motor cars and other suitable conveyances, upon such conditions as regards their maintenance and repairs as may be determined by rules or orders made in this behalf. The State Government may also provide free of charge the services of a chauffeur for each motor car or conveyance so provided.(2)Deleted.
