Section 5 in The Orissa Legislative Assembly Deputy Speaker's Motor Car Advance Rules, 1968
5. Maximum amount of advance.
- The amount which may be advanced to the Deputy Speaker for the purchase of a motor car shall not exceed [[rupees one lakh] [Substituted vide Notification No. 1611/31.1.1987.] in the first instance and rupees seventy thousand in the second and subsequent instances], or the actual price of the motor car to be purchased whichever is less.Explanation - "Actual price" excludes the cost of insurance of the mote car, the cost of transport from the place of purchase and the cost of subsequent repairs.
