Section 6(3) in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
(3)When there is an interval of-(i)more than five days between a meeting of the Assembly and a meeting of the committee under sub-rule (1), or(ii)more than three days between a meeting of a Committee or another meeting of the same committee or a meeting of another Committee under sub-rule (2), and if the member leaves his place of meeting, he shall be entitled to claim travelling allowance in accordance with rule 3 and if he resides at the place of meeting he shall be entitled to daily allowance not exceeding the travelling allowance to which he would have been entitled if he had returned during the interval to his usual place of residence and performed other journey to the place where the next meeting is held.
