Section 12(2) in Karnataka Ministers Salaries And Allowances Act, 1956.
(2)While touring on official business every Minister, Minister of State and Deputy Minister shall be entitled,—(a)for journeys by train to two times the single fare of the highest class available in the train:Provided that if a Minister, a Minister of State or a Deputy Minister reserves a compartment for the journey, the charges for such compartment shall be borne by the State Government:Provided further that if any person in addition to the Minister, the Minister of State or the Deputy Minister travels in the reserved compartment, the charges in respect of such person shall be recovered and credited to Government;(b)for journeys by road, to road mileage at thirty rupees per kilometre;(c)for journeys by air, to one and one-fifth times the single fare paid for such journeys and to the prescribed insurance premium for insurance against accidents during such journeys;(d)to daily allowance at two thousand rupees per day for the days of journey and for the days of halt at any place:Provided that in the case of tours outside the State, the daily allowance shall be at two thousand five hundred rupees per day for the days of journey and for the days of halt at any place:Provided further that if a Minister, a Minister of State or a Deputy Minister is treated as a State Guest, he shall be entitled only to one-fourth of the daily allowance for the period for which he is treated as a State Guest.Provided also that in case of tour outside the state where he has stayed in a hotel or registered establishment providing boarding and loadging at scheduled rates, he shall be entitled for daily allowance of rupees five thousand per day subject to production of bills.
