Section 3(c) in The Salary, Allowances And Pension Of Members Of Parliament (Amendment) Act, 2003
(c)who has been elected in a bye- election as a member of either House of Parliament or nominated as a member to either House of Parliament, an amount equivalent to the fare in respect of every journey performed by him for coming to Delhi before the publication of notification referred to in clause (a) or clause (b), or election or nomination under clause (c): Provided that in case the journey is performed by rail or steamer or road, he shall be entitled to the reimbursement of the fare or road mileage to which a member is entitled: Provided further that in case he performs the journey by air, such journey shall be included for the purpose of counting thirty- two journeys referred to in the first proviso to sub- section (2) of section 5.".
