Section 5 in The Orissa Ministers' Motor Car Advance Rules, 1967
5. Maximum amount of advance.
- The amount which may be advanced to a Minister for the purchase of a motor car shall not exceed [rupees one lakh] [Substituted vide SRO No. 757/98-Orissa Gazette Extraordinary No. 1563 dated 30.11.1998.] in the first instance and rupees seventy thousand in second and subsequent instances on the actual price of the motor car to be purchased, whichever is less.Explanation. - "Actual price" excludes the cost of insurance of the motor car, the cost of transport from the place of purchase and the cost of subsequent repairs.
