Section 13 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
13. Travel by Air.
(1)A Minister, may in the public interest travel by air in a regular air service machine and recover in respect of such travel, the air fare (except when it is paid by Government direct to the company) [actually paid by him. In addition, he may] [Substituted vide MHA Notification No.14/30/70-Public I dated 2-2-1972.]:recover the cost of transporting by road, passenger train or steamer his luggage upto a maximum of 224 kilograms and two servants by the cheapest mode of transport by road, rail or steamer, appending to his bill a certificate as follows :"I certify that I have actually paid the amount of this bill and that it does not include any charge for the freight of any stores or goods, other than my personal luggage or any charge for refreshment, hotels or staging bungalows other than what is included on that account, in their fare itself."[Provided that the Minister who carries his personal effects] [Substituted vide MHA Notification No.14/30/70-Public I dated 2-2-1972.] by air, may subject to the maximum (224 kilograms) recover actual expenses upto the limit of the amount which would have been admissible had he taken the same quantity by the surface route.Note: In case of travel in a private plane, free of charge, the Minister may recover the cost of transporting his luggage and servants on the scale mentioned[in this sub-rule appending to his bill the following certificate, unless the entire luggage and the private servants are also carried free in private plane, namely] [Amended vide MHA Notification No.4/9/76-States dated 12-8-1980.]:"I certify that I have actually paid the amount of this bill and that it does not include any charge for the freight of any stores or goods, other than my personal luggage, or any charge for refreshments, hotels or staging bungalows."(2)[ A Minister who does not utilise the free transport by air company between air-booking centre and the airport may also recover, in respect of the journey to or from the airport, actual travelling expenses or road mileage as for a journey on duty by road admissible under rule 12.] [Added vide MHA Notification No.14/3/59-Pub.I dated 21-11-1960.](3)If the Minister intends to make the return journey also by air, he should purchase a return ticket if this involves a saving. In the case of an air journey, performed as a part of or as a link in a railway journey, he is entitled to the usual concessions for servants and luggage as for a railway journey.
