Section 5C(1) in The Salaries and Allowances of Deputy Ministers, Punjab Act, 1956
(1)Subject to such conditions and limitations as may be prescribed by rules, there may be paid to each Deputy Minister by way of a repayable advance -(a)a sum of money not exceeding [six lakhs rupees] [Substituted vide Punjab Act 21 of 1998.]for building or purchasing a house; and](b)[ a sum of money not exceeding [three lakhs] [Substituted by Act No. 16 of 1986.] rupees on the anticipated price, whichever be less for purchase of a Motor Car or a Jeep or for conversion of a petrol-driven Motor Car or a Jeep to a diesel-driven vehicle or a sum of money not exceeding [twenty five] [Substituted by Act 5 of 1992.] thousand rupees or the anticipated price, whichever be less, for purchase of a Motor-Cycle or a Scooter.
