Section 5B(1) in The Salaries and Allowances of Deputy Ministers, Punjab Act, 1956
(1)Every Deputy Minister along with 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 Indian by an air-conditioned coach or by air and an amount equivalent to the expenses incurred on such journey shall be reimbursed to him :Provided that where a Deputy Minister travels by his own motor car and furnishes a cash receipt from a licensed dealer indicating the name of the Deputy Minister, quantity 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 forty thousand rupees in a financial year.
