Section 5(2) in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
(2)[ Notwithstanding anything contained in section 4, in this section, if a section of the Assembly or the Council is adjourned for more than one day and if a member undertakes a journey from the place where the session is held to the place where he ordinarily resides or carries on business and the return journey, he shall be entitled to draw, at his option, either the daily allowance for the period of such journeys or the travelling allowances.] [Sub-section (2) was added by Maharashtra 28 of 1981, section 4.]
