- A Deputy Minister/Chief Parliamentary Secretary/Parliamentary Secretary, his/her spouse his/her dependent children accompanying either of them or an attendant accompanying him shall be entitled to carry such luggage free of charges as, is permissible on first class ordinary Railway ticket and the Deputy Minister/Chief Parliamentary Secretary/Parliamentary Secretary or his spouse as the case may be, shall pay in cash the charges for the excess luggage, if any, to the Railway Authorities, for which no reimbursement shall be made by the Sanctioning Authority.
