Section 11(a) in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
(a)If he has not to provide separate conveyance for his [***] [The words 'servants or' omitted by G.S.R. 73, dated 23rd November, 1981 (w.e.f. 1st November, 1981).] luggage he is entitled to daily allowance for his halts under Rule 13, but if he returns to his headquarters the same calendar day, he is entitled to daily allowance at half the rates.
