(b)If the place of local inspection is beyond [eight kilometres] [Substituted by Notification No. 352/VIII-b-40, dated 11-7-1980 (w.e.f. 25-10-1980).] he shall be entitled to receive travelling allowance at the rate of Rs. [2.00] [Substituted by Notification No. 352/VIII-b-40, dated 11-7-1980 (w.e.f. 25-10-1980).] for the first [kilometre] [Substituted by Notification No. 352/VIII-b-40, dated 11-7-1980 (w.e.f. 25-10-1980).] and [Rs. 1.00] [Substituted by Notification No. 352/VIII-b-40, dated 11-7-1980 (w.e.f. 25-10-1980).] for each succeeding kilometre.
