Section 7 in Bihar Deputy Ministers' Conveyance and Travelling Allowance Rules, 1954
7.
A Deputy Minister travelling by road to join his post, whether in combination with railway or steamer journey or not, is entitled for the road journey to draw travelling allowance at the rate of [Rupee one a kilometer] [Now see New Rate of Allowance.] by the shortest route by road.Section III-Travelling on DutySub-section (1)Travelling by railway or steamer
