Section 7(2) in Salaries and Allowances of Ministers (Himachal Pradesh) Act, 2000
(2)Each Minister shall be entitled for an advance not exceeding rupees [twenty five thousand] [Substituted for the words 'ten thousand' vide Act No. 5 of 2016.] on his request to undertake such journey and the advance so paid shall be adjusted before the closing of financial year, failing which the entire advance shall be recovered from his salary and allowances in lump-sum.Explanation. - For determining the aggregate amount under this section, the amount so incurred in the same financial year on journey by railway or air under section 10-A of the Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1971 or under section 6 of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 shall be taken into account.]
