Section 13(2) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
(2)[ A Minister who does not utilise the free transport by air company between air-booking centre and the airport may also recover, in respect of the journey to or from the airport, actual travelling expenses or road mileage as for a journey on duty by road admissible under rule 12.] [Added vide MHA Notification No.14/3/59-Pub.I dated 21-11-1960.]
