Section 4(1) in The Salary, Allowances and Pension of Members of Parliament Act, 1954
(1)There shall be paid to each member in respect of every journey performed by him [in India] [Inserted by Act 26 of 1964, effective form 1.6.1964. ]for the purpose of attending a session of a House of Parliament or a meeting of a committee or for the purpose of attending to any other business connected with his duties as a member, from his usual place of residence to the place where the session or the meeting is to be held or the other business is to be transacted and for the return journey from such place to his usual place of residence[***] [Omitted 'clause (a)' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.](b)if the journey is performed by air, an amount equal to one [***] [Omitted 'and one-fourth of the' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.] air fare for each such journey;(c)if the journey or any part thereof cannot be performed by rail or air-(i)[ where the journey or any part thereof is performed by steamer, an amount equal to one [***] [Subs by Act 55 of 1958, s.4 for the original sub-clause (i) (retrospectively) ] fare (without diet) for the highest class in the steamer for each such journey or part thereof, or, if there is no regular steamer service. such amount for each such journey or part thereof as may be prescribed by rules made under section 9 ;](ii)where the journey or any part thereof is performed by road, a road mileage at the rate of [sixteen rupees per kilometer] [Substituted for the word "a road mileage at the rate of thirteen rupees per kilometre" by Act 37 of 2010] for each such journey or part thereof:[Provided that when Parliament is in session and the spouse of a Member, if any, performs such journey or part thereof by road, unaccompanied by such Member, in respect of which such spouse has been allowed to travel by air or partly by air and partly by rail from the usual place of residence of the Member to Delhi or back under sub-section (2) of section 6B, the road mileage prescribed under this sub-clause shall be allowed to such Member for such journey or part thereof, subject to the condition that the total number of such journeys shall not exceed eight in a year;] [Substituted by Act 37 of 2010]Explanation.-For the purposes of sub-clause (ii) of clause (c) this sub-section, the expression "journey" shall include the journey from and to the railway station, port or aerodrome to and from the usual place of residence of the member or as the case may be, the residence of the member at the place where the session of the House of Parliament or a meeting of the committee is to be held or where any other business is to be transacted
