17. Travelling allowance for journey to obtain medical treatment.
- Nothing in these rules shall be deemed to entitle patient:-(a)to travelling allowance for a journey-(i)for attendance by a Dentist or Oculist; or(ii)outside the Province; or(b)to reimbursement of cost incurred in respect of medical services obtained by him or to travelling allowance for any journey performed by him otherwise than as expressly provided in the Bihar Set vice Code.
