Section 8(2) in The Maharashtra Legislative Council (Chairman And Deputy Chairman) And Maharashtra Legislative Assembly (Speaker And Deputy Speaker) Salaries And Allowances Act, 1956
(2)(a)Notwithstanding anything contained in this Act, where an Officer, either singly or jointly with his spouse or with his minor children, or jointly with his spouse and minor children or companion, undertakes a journey by air, in any part of India, whether within or outside the State, instead of by railway as provided in this section, he shall be entitled, subject to the maximum limit of fifty thousand kilometers for travelling, to claim travelling allowance, as if he or both or all of them, as the case may be, had undertaken the journey by air-conditioned two-tier by railway. In such cases, the difference between the fare for journey by air and the fare for journey by air-conditioned two-tier by railway will have to be borne by the Officer.(b)Where an Officer, either singly or jointly with the members of his family or companion as aforesaid undertakes a journey by steamer or road transport, in any part of India outside the State, he shall be entitled, subject to the maximum limit of fifty thousand kilometers for travelling, to claim the fare for journey by steamer or road transport if it is less than the fare for journey by air-conditioned two-tier by railway]for the same distance or, if the fare for journey by steamer or road transport is more than the fare for the same distance, to claim the fare for journey by air-conditioned two-tier by railway for the same distance, and he shall have to bear the difference between the two fares.
