Section 6(1) in Salaries and Allowances of Ministers (Manipur) Act, 1972
(1)(a)Each Minister shall.be entitled to -(i)[* * *] [Deleted by the Sixth Amendment Act, 1988 (Act No. 10 of 1988)](ii)[the free use of a motor car or a jeep within a radius of 8 kilo meters from the headquarters the cost on maintenance of which shall be borne by the Ministers. The cost on maintenance of a motor car or a jeep by the Ministers outside the radius of 8 kilo meters in the interest of public service shall be borne by the State Government provided no travelling allowance shall be claimed by the Ministers for such tours. A log book shall be maintained for such journeys by Ministers for which cost of maintenance on conveyance is to be borne by the Government.] [Substituted by Manipur Act No. 14 of 1977.](iii)The service of chauffeur.
