Section 6(1) in The Salaries And Allowances Of Minister Act, 1952
(1)Travelling and daily allownaces to Ministers.Subject to any rules made in this behalf by the Central Government, a Minister shall be entitled to-(a)travelling allowances for himself and the members of his family and for the transport of his and his family's effects-(i)in respect of the journey to Delhi from his usual place of residence outside Delhi for assuming office, and(ii)in respect of the journey from Delhi to his usual place of residence outside Delhi on relinquishing office; and(b)travelling and daily allowances in respect of tours undertaken by him in the discharge of his official duties, whether by sea, land or air.
