Section 4(2) in The Salary, Allowances and Pension of Members of Parliament Act, 1954
(2)Notwithstanding anything contained in sub-section (1), a member who performs a journey by road between places connected by rail or steamer, either wholly or in part, may draw the mileage allowance referred to in sub-clause (ii) of clause (c) of sub-section (1) in place of, the travelling allowance which would have been admissible to him if he had travelled by rail or steamer, as the case may be[* * * * * * * *] [Omitted by Act 28 of 1998 - effective form 20.8.1998.][Provided that the total amount of travelling allowance drawn by such member for the entire journey shall not exceed the amount which would have been admissible to him had he performed such journey by rail or by steamer, as the case may be.Provided further that the first proviso shall be applicable to such journey only where the places of the journey are connected by express, mail or superfast train]. [Inserted by Act 17 of 2000 - effective from 7.6.2000.][Provided also that the first proviso shall not be applicable to a member who, in the opinion of the Chairman of the Council of States or, as the case may be, the Speaker of the House of the People, is so incapacitated physically and cannot travel by air or train.] [Inserted by Act 40 of 2006 - effective from 15.9.2006.][Provided also that in case a member resides within a distance of three hundred kilometers from Delhi, he or his spouse, for the journey performed by him by road, may draw the mileage allowance referred to in sub-clause (ii) of clause (c) of sub-section (1) in place of the travelling allowance which would have been admissible to him had he performed such journey by rail or by road, as the case may be:Provided also that in case a member resides in the States of Arunachal Pradesh, Assam, Manipur, Meghalaya, Mizoram, Nagaland, Sikkim or Tripura, he or his spouse may draw the mileage allowance referred to in sub-clause (ii) of clause (c) of sub-section (1) for journey performed by him by road from his residence in any of the said States to the nearest airport]; [Inserted by Act 9 of 2004 - effective from 9.1.2004.]
