Section 8A(1) in The Orissa Ministers' Salaries and Allowances Act, 1952
(1)Every Minister shall be provided with -(a)railway coupons which shall entitle him to travel without payment of any fare by first class by any railway in India for a distance of six thousand kilometres in the aggregate in a year; and(b)road transport coupons which shall entitle him to travel without payment of any fare by any stage carriage within the State for a distance of ten thousand kilometres in the aggregate in a year :Provided that where the journey is performed by a stage carriage not being a transport undertaking vehicle the operator of such stage carriage shall be entitled to be reimbursed by the State Government in such manner and subject to such conditions as may be prescribed by rules made under this Act.Explanation I. - In computing the distance referred to in Clauses (a) and (b), any journey for which the Minister is otherwise entitled to any travelling allowance shall not be taken into account.Explanation II. - The expression "transport undertaking vehicle" shall have the same meaning as assigned to it under the Orissa Transport Undertakings (Prevention of Ticketless Travel) Act, 1975 (Orissa Act 41 of 1975), and the expression "state carriage" shall have the same meaning as assigned to it under the Motor Vehicles Act, 1939 (4 of 1939).
