Section 10(2) in The Punjab Ministers Travelling Allowance Rules, 1953
(2)While performing journeys on tour in a State Car, the Minister shall be entitled to daily allowance only. For private journeys within a radius of ten miles from the place of half while on tour or the headquarters, nothing shall be charged from the Minister but in respect of such portions of journeys as are beyond a radius of the aforesaid ten miles, the Minister shall provide petrol and mobil oil at his own expense; provided that if the place of halt is Delhi, 20 miles shall be substituted for ten in this sub-clause.Note. - A Minister, who uses a State Car for a private journey beyond a radius of 10 or 20 miles, as the case may be, shall record a certificate in the following form on the T.A. Bill :-"Certificate that the charges for the private journey(s) performed in the State Car beyond a radius of *10/20 miles of ** ________________ on ___________________ have actually been paid to Government account, vide Treasury Voucher/Challan No. ______________ dated ____________.*Strike off whichever is inapplicable.** Herein indicate the place of half."
