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Bengal Presidency - Section

Section 1229 in Police Regulations, Bengal , 1943

1229. Travelling allowance when travelling by the Viceroy's or Governor's special train.

- If an officer travels in the Viceroy's Governor's special train, he will draw the full travelling allowance admissible under the rules, subject to deduction from his travelling allowance bill of the actual fare which, but for the free transit by the special, he would have paid.If he travels in an ordinary train he will purchase his own ticket and draw the ordinary travelling allowance. No recoveries will be made in this case unless the fare is, in the first instance, advanced from the tour fund, in which case the accounts of the fund will be adjusted by recoveries in cash. (Government of Bengal Order No. 1837F., dated the 2nd March, 1908, to the address of the Accountant-General.)