Section 12 in The Maharashtra Legislative Council (Chairman And Deputy Chairman) And Maharashtra Legislative Assembly (Speaker And Deputy Speaker) Salaries And Allowances Act, 1956
12. Travelling and daily allowances.
Subject to any rule made in this behalf by the State Government, the Deputy Chairman or the Deputy Speaker shall be entitled to––(a)travelling allowance for himself and the members of his family and for the transport of his, and his family’s effects––(i)in respect of the journey to Bombay from his usual place of residence outside Bombay, for assuming office, and(ii)in respect of the journey from Bombay to his usual place of residence outside Bombay, on relinquishing office; and(b)travelling and daily allowances in respect of tours on public business undertaken by him.Explanation.–– The expression ‘Bombay’ includes any other place appointed by the State Government for the purpose of this section.
