Section 4(3) in The Punjab Ministers Travelling Allowance Rules, 1953
(3)[ A Minister may use his own private vehicle for official purposes subject to the following conditions, namely :-(i)that this facility shall be available to a Minister who exercise his option to use his own private vehicle by surrendering Government vehicle allotted to him alongwith driver;(ii)that the Minister concerned shall be entitled to an amount of three thousand and five hundred rupees per month for maintenance and local journeys (including the salary of driver);](iii)that a mileage allowance at the rate of [four rupees] [Substituted vide Legislative Supplement Part III, dated 9-9-1998.] per kilometre shall be paid to the Minister and this allowance is admissible for outstation journeys but not for local journey at the headquarter or in the towns which are visited by him; and(iv)that the log book shall be maintained as maintained for Government vehicle by the personal office and the genuineness and correctness of the same shall be certified by the Special Secretary, Secretary, or Private Secretary of the Minister.
