Section 4(4) in Tamil Nadu Ministers Travelling Allowance Rules, 1951
(4)[ The fares paid by the persons travelling with the Minister shall be adjusted as follows: -(a)When the number of persons occupying the compartment (including the Minister) exceeds the minimum number of fares for which the compartment can be reserved for a member of the public, the fares for the number of occupants in excess of such minimum shall be retained by the Railway Administration.(b)Fares which are not so retained shall be credited to the Government department concerned by deduction from the bill submitted to it by the Railway Administration.]
