Section 4(3) in The Rajasthan Ministers Salaries and other Facilities Act, 1956
(3)[ In addition to the salary payable under section 3. there shall be paid, with effect from [1st April 2017] [Substituted by Rajasthan 4 of 1998 (30-3-1998).] or with effect from the date on which he may thereafter enter upon his office, to every Minister of State, a sumptuary allowance of [fifty thousand rupees] [Substituted 'thirty thousand rupees' by Act No. 25 of 2017, dated 17.5.2017.] per mensem].
