Section 396 in Bihar Board's Miscellaneous Rules, 1958
396. Carriage of tents at Government expense.
- An officer in camp is entitled to charge to Government the cost of carrying one office tent for himself, one tent for his establishment while engaged in official work, one tent for chaprasis and one for his police guard in cases where he is entitled to a guard. When Government tents are used only for office purposes by an officer on tour, they are carried at Government expense. When Government tents are used partly for office and partly for private purposes, the officer so using them must pay half the cost of carriage. When Government tents are used wholly for private purposes, the officer so using them must pay the whole cost of their carriage. The travelling allowance paid by Government to civil officers is intended to cover expenses of this character.
