Section 4 in Bihar Deputy Ministers' Conveyance and Travelling Allowance Rules, 1954
4. [ [Substituted by G.S.R. 23, dated 15th July, 1980 (w. e. f. 9th June, 1980).]
A conveyance allowance at the rate of Rs. 750 (Rupees Seven hundred and fifty) only a month may be granted to Ministers and State Ministers who keep their own motor car and not a car owned or purchased by the State Government:Provided that if a Minister or a State Minister does not keep his own motor car and uses a car owned or purchased by the State Government 10 litres of petrol per day at Government cost may be admissible to him.]
