Section 4(1) in The Punjab Ministers Travelling Allowance Rules, 1953
(1)When travelling by road or steamer, otherwise than by a conveyance provided at State expense, a Minister may charge his actual travelling expenses on his own certificate that the amount charged has been actually paid and does not include any charge for refreshments, hotel or staging bungalows. In the alternative, he may, if he so chooses draw for a journey by road -(a)[ mileage allowance of][four rupees] [Punjab GSR 42/F-PA dated 22.4.1983] per kilometer(b)actual expenses of the transport of -(i)his personal servants up to a maximum number of six and(ii)all luggage for which he vouches as his [personal effects including stores taken for consumption on tour] [See Legislative Suppl. Part III dated 22.4.1983.]; and(c)mileage allowance for carriage of empty cars by road at six annas per mile.Note. - "Actual expenses" include transport charges by rail and by road.
