- Police officers below the rank of Inspector are not entitled to travelling allowance for journeys on tour (other than journeys by rail or steamer) within their respective jurisdictions except as provided below. (See S. R. S. 69, 83 and Appendix 10 of the Fundamental and Subsidiary Rules.)Provisions in S. R. 87 are applicable to the officers of the Railway Police.(i)Officers of and below the rank of Sub-Inspector may draw daily allowance at the ordinary rates for all road journeys of more than 15 miles from their headquarters provided that in the case of officers attached to a police-station, the place to which they travel is beyond the limits of the police-station. The fixed conveyance or horse allowance drawn by Sub-Inspectors will not be affected by the grant of daily allowance.In special cases where an officer is required to make a rapid journey by road, the Provincial Government, on being satisfied as to the necessity for the journey and the insufficiency of the allowance ordinarily admissible may permit him to draw his actual reasonable expenses.(ii)Assistant Sub-Inspectors, head constables, naiks and constables other than those who are provided with boats at the expense of the Provincial Government, may draw actual expenses for journeys by boat where this is the ordinary mode of travelling.(iii)Officers employed in the District Intelligence Branches and the District Police Detective Departments may draw travelling allowance at the ordinary rate for any journey on tour of more than 15 miles from the headquarters of the district to which they are attached, provided that, except in the case of officers posted to Alipore, Howrah and Dacca, no conveyance allowance is drawn.(iv)S. R. 69 allows travelling allowance for journeys outside jurisdiction under the ordinary rules to officers of and below the rank of Sub-Inspector but no daily allowance is admissible unless the journey extends to a place more than 15 miles from their headquarters.Note. - (i) Constables when deputed on duty (other than escort duty) beyond their jurisdiction to a place more than 15 miles from their headquarters are entitled to a daily allowance of four annas. When the journey performed by road beyond jurisdiction (including such part of it as lies within jurisdiction) exceeds 20 miles on any day and is to a place more than 15 miles from their headquarters, they can draw mileage in lieu of daily allowance.(ii)In police-station where travelling by land as well as by boat is necessary, Sub-Inspectors may draw the usual conveyance allowance as laid down in Appendix 5 of the Fundamental and Subsidiary Rules, where their jurisdiction is entirely accessible by boat, and a horse or a Cycle is not required, no conveyance allowance is permissible.
