Section 9(2) in The Haryana Ministers Allowances Rules, 1972
(2)While performing journeys on tour in a State Car, the Minister shall be entitled to daily allowance only. For private journey within a radius of ten miles from the place of halt while on tour or the headquarters, nothing shall be charged from the Minister but in respect of such portion of journeys as are beyond a ralius of the aforesaid ten miles, the Minister shall provide petrol and mobil oil at his own expense; provided that if the place of halt is Delhi 20 miles shall be substituted for ten in this sub-rule.Note. - A Minister, who uses a State Car for a private journey beyond a radius of 10 or 20 miles, as the case may be shall record a certificate in the following form on the T.A. Bill :-"Certificated that the charges for the private journey(s) performed in the State Car beyond a radius of *10/20 miles of **_____ have actually been paid to Government account, vide Treasury Voucher/Challan No. ____ dated _____*Strike off whichever is inapplicable.**Herein indicate the place of halt.
