(i)A Deputy Minister when travelling on duty may recover four-fifths of the actual cost of carrying a motor car by rail on the production of a certificate signed by himself stating that the car was required in the interest of the public service and could not be sent by road without undue inconvenience or expense.(ii)Where a Deputy Minister may have to send his car empty by road from one place to another in the exigency of the public service, he may charge the actual cost of propulsion of the car for the distance it is actually sent empty by road, in addition to any travelling allowance admissible under these Rules.]Sub-section (2)Travelling by Road
