Section 6(1A) in The Salaries And Allowances Of Officers Of Parliament Act, 1953
(1A)[ A Ministter and any one member of this family accompanying him shall be entitled to travelling allowances in respect of not more than six return journeys performed, during each year, within India, at the same rates at which travelling allowances are payable to such Minister under clause (b) of sub-section (1) in respect of tourns referred to in that clause.Explanation.-For the purposes of this sub-section, "return journey" mears a journey form one place to another place and the return journey form such other place to the first mentioned place.] [Inserted by Act 75 of 1985, s.4,(w.e.f. 26.12.1985)];
