Section 6AA(2) in The Salary, Allowances and Pension of Members of Parliament Act, 1954
(2)In addition to the air travel provided to a member under sub-section (1), he shall also be entitled to an amount equal to the fare by air for each single journey by air-performed by the spouse, if any, of the member or one person to accompany such member, from any airport in Ladakh area to the airport in Delhi and back at any time.]
