Section 14(iv) in Bihar Deputy Ministers' Conveyance and Travelling Allowance Rules, 1954
(iv)[ cost of transport of personal effects not exceeding the expenditure which would be incurred in the transport of one hundred and the expenditure incurred in embarking and disembarking such personal effects; and [Clauses (iv) and (v) renumbered as clauses (iii) and (iv), vide G. S. R. 73, dated 23rd November, 1981 (w. e. f. 1st November, 1981, respectively).]
