Section 4(2) in The Rajasthan Ministers' (Travelling Allowances and Use and Maintenance of Conveyance) Rules, 1974
(2)While touring on official business every Minister shall be entitled:-(a)for journey by Rail.-to actual single fare of First Class or Air Conditioned class where it is available including reservation charges paid to railway, if any. plus incidental charges at the rate of 4 paisa per km. in case of journey by rail in First class or [Air Conditioned class,] [Inserted by G.S.R. 19(24), dated 7-5-1976, Published in Rajasthan Government Gazette part 4-(c), dated 27-5-1976, page 162.] as the case may be, limited to the amount of one halting allowance for every period of 24 hours or fraction of 24 hours spent on actual travel by rail.(b)for journey by road in his own car. - to Mileage allowance at the rate of [Rs.3.75] [Substituted by G.S.R. 96, dated 22-11-1995, Published in Rajasthan Government Gazette part 4-(c), dated 1-2-1996, page 209(2), w.e.f. 27-9-1995.] per km.[Explanation.-"Definition of own car includes borrowed car or a hired car."] [Added by G.S.R. 28, dated 21-2-1990, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 21-2-1990, page 168.](c)for journey by air.-to one single standard air fare (inclusive of tax or surcharge on fare, if any) or actual cost of return ticket if a return ticket is purchased, plus incidental charges at the rate of 20% of standard air fare (excluding the element of tax or surcharge, if any) limited to the amount of one halting allowance.(d)halting allowance for the day of arrival and departure from a station other than Jaipur for the days of halts at the places outside Jaipur at the rate of [Rs. 125/-] [Substituted by G.S.R. 76, dated 19-11-1991, Published in Rajasthan Government Gazette part 4-(c), dated 19-12-1991, page 144.] per day, if the stay at a station on the day of arrival and departure is not less than 8 hours:[x x x] [First proviso to clause (d) deleted by G.S.R. 14, dated 13-7-1989, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 13-7-1989, page 33.]Provided further that if a Minister is treated as State guest, by the host Government or is provided with free boarding lodging by any organisation or body, he shall be entitled to 1 /4th of the halting allowance for the period for which he is so treated.(e)halting allowance under clause (d) shall ordinarily be drawn by a Minister for first 10 days of halt at one place, but he may at his discretion draw halting allowance beyond 10 days of a halt at full rates or two-third of these rates upto a period of 30 days of a halt.
