Section 8 in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
8.
(a)A Deputy Minister when travelling on duty by railway or steamer is entitled to-(i)[ two berths in air-conditioned coach available on the train by which he travels, provided he actually travels in the air-conditioned coach or, two berths in first class compartment, provided he actually travels in the first class compartment or, for special reasons a reserved first class compartment or a second class carriage or cabin (when travelling by steamer in or without combination of railway journeys) if one is available and incidental charges as admissible to the first grade officers of the State Government from time to time; and [Substituted by Notification No. G.S.R. 126, dated 25th November, 1972.](ii)conveyance at public expense of all luggage for which he vouches as his personal luggage including stores carried in the luggage van of the train by which he travels or sent by any other train.](b)Freight charges for goods and for stores other than those covered by clause (a) of these Rules must be met by the Deputy Minister himself.
