Section 81(8) in The West Bengal Motor Vehicles Rules, 1989
(8)A member of the Transport Authority if he happens to be a member, of the West Bengal Legislative Assembly or of either house of the Parliament may, at his discretion, draw the daily fees, allowance and railway fare as prescribed for local journey under sub-rule (5) or the Travelling allowance under sub-rule (6) in lieu of the entitlements as member of the said House or of the Assembly, if, in his opinion, the fees, allowances etc. under these sub-rules are advantageous to him, but shall not draw both.
