Section 4B in The Punjab Legislative Assembly (Allowances of Members) Act, 1942
4B. [] [Inserted by Punjab Act 6 of 1970, Section 5.] Free transit by Railway or State Transport Undertakings. - [(1) Every member alongwith his spouse and his dependent children accompanying either of them and an attendant accompanying him to look after and assist him shall, during the course of a financial year, be entitled to travel by any railway in India or within or outside India by an air-conditioned coach or by air and an amount equivalent to the expenses incurred on such journey, shall be reimbursed to the member :
Provided that where a member travels by his own motor-car and furnishes a cash receipt from a licensed dealer indicating the name of the member, quanitity of petrol or diesel purchased by him for propulsion of his motor-car the date on which it was purchased, the cost thereof and the registration number of his motor-car, the expenses so incurred shall be reimbursed to him :Provided further that the total expenses incurred for the facilities specified in this section shall not exceed the amount of [fifty thousand rupees] [Substituted vide Punjab Act 20 of 1995.] in a financial year.[(1-B) Every member shall also be entitled to two free non-transferable passes entitling him and his spouse or attendant accompanying him to look after or assist him to travel without payment of fare and passenger tax by any public service vehicle of the Punjab Roadways or of the Pepsu Road Transport Corporation.] [Substituted vide Punjab Act 5 of 1992.](2)The free passes issued to a member under sub-section (1) shall be valid for the term of his office and on the expiration of such term, these shall be surrendered by him to the Secretary of the Punjab Legislative Assembly.(3)Nothing in this section shall be construed as disentitling a member to any travelling allowance to which he is otherwise entitled under the provisions of this Act or the rules made thereunder.
