Section 53 in Regulations of the Tamil Nadu Agricultural University
53. No journey is reckoned as a journey on tour that does not reach a point outside the radius of more than 8 k.ms. from headquarters. But, an employee travelling on duty within 8 kms. from his headquarters is entitled to recover the actual amount which he may spend in payment of ferry and other tolls and fares for journeys by railways or other public conveyances.
Note. -(i)Journey performed within Chennai City limit though it may exceed 8 k.ms. will not be treated as journey on tour.(ii)An employee may, in the course of his official tours, be permitted to avail himself of casual leave or holidays or both in a particular place up to a maximum of five days at a time either immediately before or after the period of official duty and draw travelling allowance on both the onward and return journeys.Journeys On Transfer
