Section 5(3) in The Rajasthan Ministers' (Travelling Allowances and Use and Maintenance of Conveyance) Rules, 1974
(3)The State Government shall also meet the cost of petrol not exceeding [2400] [Substituted by G.S.R. 63, dated 23-11-1990, Published in Rajasthan Government Gazette part 4-(c), dated 13-12-1990, page 199.] and [5475] litres per annum and of lubricating oils in respect of conveyance placed at the disposal of a Minister [and Chief Minister respectively] [Inserted by G.S.R. 19, dated 13-5-1986, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 13-5-1986, page 71-72.]. For purposes other than official tour conveyance shall be utilised within a radius of 25 kms of the city of Jaipur. If a Minister goes out on private work beyond a radius of 25 kms in the conveyance he shall be charged at the rate of [the propulsion charges as prescribed or orders issued by General Administration Department from time to time for the Government Vehicles] [Substituted by G.S.R. 7, dated 13-6-1990, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 14-6-1990, page 14.] per Km. in respect of the journey Performed.
