Section 6 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
6. Travel by Railway on Duty.
(1)A Minister when travelling on duty by railway may reserve by requisition a standard guage saloon, if for any reason, a saloon is not available for his use, he may reserve by requisition an inspection carriage. Similarly, when an inspection carriage is not available or if a saloon or an inspection carriage is not desired, the Minister may at his option reserve by requisition a first class compartment. The Prime Minister apart from other privileges of reserving railway accommodation may reserve on standard guage and one metre guage train.[Explanation: - The Government shall also meet empty haulage charges of saloons.(i)from the stabling station to the station at which it has been requisitioned;(ii)from the station at which it is vacated to the stabling station referred to in clause (1) by the shortest route.Explanation-II: - When a saloon is requisitioned by a Minister and is made available to him but is not subsequently utilised due to cancellation or change of tour programme, the empty haulage charges of the saloon will be met by the Government provided that(a)there was not sufficient time to prevent the haulage of the saloon after the programme was cancelled or changed and(b)an intimation regarding cancellation or change of tour programme for official reasons resulting in the empty haulage of the saloon was made to Audit. ](2)If it is impossible for a Minister, when travelling by railway on duty to arrange to travel by train, which is not a mail train, and if the railway authorities are unable to attach his reserved carriage to a mail train, he is entitled to order a special train at the expenses of the Government.
