Section 5A(2) in The Salaries and Allowances of Deputy Ministers, Punjab Act, 1956
(2)The charges in respect of rental, local and outside calls made by a Deputy Minister from one or more telephones installed in his name within the State of Punjab and the Union Territory of Chandigarh shall be paid initially by the Deputy Minister himself and the amount so paid shall also be reimbursed to the Deputy Minister by the Government on production of receipts obtained from the Posts and Telegraph Department :Provided that the reimbursement of charges referred to in sub- sections (1) and (2) shall not exceed [forty eight thousand] rupees per annum.]
