Section 5(c) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
(c)The Minister shall pay to the Government the fare which he would have paid if no accommodation had been reserved and shall, in addition, pay in cash to the station master of the station from which the journey commences, the fares for any members of his family accompanying him, whether they share his reserved accommodation or not. When the Government pays full tariff rates for the accommodation, all such fares will be credited to the Government.
