Section 6(2) in The M.P. State Warehousing Corporation Rules, 1971
(2)A non-official Director who undertakes a journey in connection with the business of the Corporation other than the journey specified in sub-rule (1) shall be entitled to travelling allowance at the rate of Rs. 25/- per day, where such place of business is outside a radius of five miles from the place at which he resides or to actual expenses incurred by him where such place of business is within a radius of five miles from the place at which he resides as provided in clause (b) of sub-rule.
