Section 12 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
12. Travel by Road or Steamer.
(1)A Minister when travelling on duty by road or steamer, whether in Government transport or otherwise, may recover his actual travelling expenses appending to his bill in certificate to the following effect: -"I certify that I have actually paid the amount of this bill and that it does not include any charge for the freight of any stores or goods, other than my personal luggage, or charge for refreshment, hotels or staging bungalows."(2)A Minister when travelling on duty by road in his private car may in lieu of the 'actual travelling expenses' admissible under sub-rule (1) draw at his option a mileage allowance at the rate of thirty two paise per kilometer.(3)[ A Minister, when travelling on duty by road shall be entitled, without payment, to take with him one relative.] [Added vide MHA Notification No.14/3/59-Public.I dated 21-11-1960.]C - By Air
