Section 4 in The Haryana Ministers Allowances Rules, 1972
4.
(a)A Minister may perform, on duty, journeys by air to any part of India,(b)When travelling by air, a Minister shall be entitled to draw the fare paid for the journeys by air, and, if actually paid the cost of transporting all personal effects by rail at passenger rates or by road and railway fares, actually paid, for not more than six personal servants at the lowest class rates. He may not in the alternative, draw travelling alliance as is admissible to a Government servant of Grade I, if, at either end of the journey by air, a Minister has to perform a connected journey by rail or road, he may draw travelling allowance admissible for such journeys under Rules 3 and 4 above. No allowance may, however, be drawn in respect of surface transport which forms part of the air journeys and is included in the fare paid for the air journeys.(c)[ If a Minister has to cancel his tour necessitating thereby the return of the ticket purchased by him for the journey by air the deductions, if any, made from the actual cost of the ticket shall be borne by the Government] [Inserted vide Haryana Govt. Notification No. 1645-Pol(2P)-73, dated 9.8.1973 and came into force with immediate effect.].
