Section 5 in The Salaries and Allowances of Deputy Ministers, Punjab Act, 1956
5. Conveyance Allowance.
- Each Deputy Minister shall be entitled to the use of a car the expenses on the maintenance and propulsion of which shall be borne by the State Government, or in lieu thereof to a conveyance allowance of three hundred rupees per mensem :Provided that the maintenance and propulsion expenses of the State car in use by the Deputy Minister shall not be subject to the limit of three hundred rupees.
