Section 4 in The Punjab Ministers Travelling Allowance Rules, 1953
4.
(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.(2)A Minister may while travelling by road or steamer, draw [full daily allowance] [Substituted for the words 'half daily allowance' vide Legislative Suppl. Part III dated 10.4.1981.] for the days of departure from and arrival at head-quarters.(3)[ A Minister may use his own private vehicle for official purposes subject to the following conditions, namely :-(i)that this facility shall be available to a Minister who exercise his option to use his own private vehicle by surrendering Government vehicle allotted to him alongwith driver;(ii)that the Minister concerned shall be entitled to an amount of three thousand and five hundred rupees per month for maintenance and local journeys (including the salary of driver);](iii)that a mileage allowance at the rate of [four rupees] [Substituted vide Legislative Supplement Part III, dated 9-9-1998.] per kilometre shall be paid to the Minister and this allowance is admissible for outstation journeys but not for local journey at the headquarter or in the towns which are visited by him; and(iv)that the log book shall be maintained as maintained for Government vehicle by the personal office and the genuineness and correctness of the same shall be certified by the Special Secretary, Secretary, or Private Secretary of the Minister.
