Section 11 in Tamil Nadu Legislative Assembly Travelling Allowance Rules, 1955
11.
The military route book shall be taken as the authority for distances in the case of all journeys, and the central points used in the military route book shall be taken as the fixed points at which journeys commence or end. When no such central point is given the distance shall be calculated with reference to the principal post office.Explanation. - When a journey by road is combined with a journey by rail or steamer, unless such journey by road be a journey to or from the member's usual place of residence, mileage allowance shall be calculated on the distance actually travelled without regard to the central point.
