Section 15(a) in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
(a)A Deputy Minister proceeding on duty outside India is entitled to draw the following:-(i)single fares for the journeys from India to the place of visit and back;(ii)daily allowance at rates indicated in the Schedule attached to these Rules or, if the Deputy Minister so desires, actual expenses on board and lodging;(iii)actual expenditure on tip, gratuities and official entertainments, where necessary; and(iv)incidental expenses such as taxi-hire, cab-fare, etc. incurred on official duty.
