Section 18 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
18. Allowance Admissible when on tour as a State Guest.
- When a Minister is treated as a State Guest during his official visit to a State in India and is provided with free boarding and lodging at the expenses of the State, he may, if he draws daily allowance limit it to his actual expenses subject to a maximum of the full allowance admissible under the rules, the actual expenses may include presents to bearers, servants and drivers etc. during the period of stay in a State.(E)Journeys Outside India
