Section 12(1) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
(1)A Minister when travelling on duty by road or steamer, whether in Government transport or otherwise, may recover his actual travelling expenses appending to his bill in certificate to the following effect: -"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 charge for refreshment, hotels or staging bungalows."
