Section 6(1) in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
(1)Where the interval between the termination of meeting of a Committee and commencement of session or between the termination of a session and the commencement of a meeting of a Committee at the same place does not exceed five days, and the member concerned elects to remain at such place during such interval, he shall be entitled to draw for each day of his residence at such place, daily allowance at the rate specified in the Act:Provided that if the member leaves such place during or before the interval, he shall be entitled to travelling allowance the amount of which will not exceed the total amount of daily allowance which would have been admissible to such member under rule 5 for the day of absence if he had not so remained absent.
