Section 11 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
11. Transport of Motor Car on Tour.
- A Minister may recover the cost of transporting a motor car while on tour provided the President is satisfied that -(i)It is in the interest of the public service that a motor car should be sent by rail; and(ii)the car was employed for all practicable purposes, only as a means of performing in the public interest, a journey off the line of railway.In case where the presence of his car with the Minister on tour has saved him the expenses in hiring a conveyance for personal convenience, or served his personal convenience to an appreciable extent, he should pay one-fifth of the cost of transporting the car.B - By Road or Steamer
