Section 8 in Governors (Emoluments, Allowances And Privileges) Act, 1982
8. Conveyance.
(1)A Governor shall be entitled to use without payment of rent or hire, such number of motor vehicles as the President, may by order determine.(2)No charge shall fall on a Governor personally in respect of the maintenance of such motor vehicles referred to in sub-section (1).(3)The use of motor vehicles referred to in sub-section (1) by the members of the family of a Governor shall be regulated by rules made in this behalf.
