Section 12 in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
12.
A Deputy Minister when travelling by air in a machine of a public all transport company regularly plying for hire or in a hired machine, is entitled to draw the actual fare or hire paid for the journey. In addition, he will be entitled to halting allowance for himself and or luggage under Rule 11. A Deputy Minister will also be entitled to draw incidental charges of journey by air as admissible to such first grade officer of the State Government as are entitled to travel by air.Sub-section (4)Daily Allowance
