Section 4(1) in The Bengal Legislative Assembly (Members' Emoluments) Act, 1937
(1)[railway coupons or vouchers for such member and for one person accompanying such member-] [ Words substituted for the words 'railway coupons or vouchers -' by West Bengal Act 28 of 1979.](i)in respect of all such journeys to any place or places within the State of West Bengal,(ii)[ in respect of such journeys to any place or places within India outside the State of West Bengal:] [[Item (ii) substituted by West Bengal Act 16 of 1980, w.e.f. 13.10.1979, which was earlier as under:-'(ii) subject to a maximum limit of eight thousand kilometers a year, in respect of such journeys to any place or places within India outside the State of West Bengal.'.]]Provided that the maximum limit for the member and for the person accompanying him shall with respect to each of them be [fifteen thousand kilometres] [Words 'ten thousand kilometres' first substituted for the words 'eight thousand kilometres' by West Bengal Act 25 of 1989, w.e.f. 1.4.1989, then the word 'twelve' substituted for the word 'ten' by West Bengal Act 23 of 1994, w.e.f. 21.1.1994, and finally the words within third brackets substituted for the words 'twelve thousand kilometres' by West Bengal Act 10 of 1997, w.e.f. 1.4.1997.] a year :[Provided further that when a Member undertakes journeys to any place or places within India outside the State of West Bengal in connection with his duties as a Member of any committee of the West Bengal Legislative Assembly or as a member of any delegation appointed by the West Bengal Legislative Assembly, the distances of such journeys shall not be taken into account in calculating the maximum limit of [fifteen thousand kilometres] [Proviso inserted by West Bengal Act 17 of 1986.] a year].
