Section 3(1) in The Haryana Ministers Allowances Rules, 1972
(1)When travelling by road or steamer, otherwise than by a conveyance provided at State expense a Minister may charge his actual travelling expenses on his own certificate that the amount charged has been actually paid and does not include any charge for refreshments, hotel or staging bungalows. In the alternative, he may, if he so chooses draw for a journey by road -(a)mileage allowance of [eight rupees] [Substituted by Haryana No. S.O. 90/H.A. 3/1970/S. 9/2003 dated 27.6.2003.] per kilometre];(b)actual expenses of the transport of -(i)his personal servants up to a maximum member of six; and(ii)all luggage for which he vouches as his personal effects including stores taken for consumption on tour; and(c)mileage allowance for carriage of empty cars by road at thirty seven paise per mile.Note. - "Actual expenses" include transport charges by rail and by road.
