Section 11 in The Punjab Legislative Assembly Members (Free Transit by Railways) Rules, 1979
11. [ Travel by Air.] [Substituted vide Punjab Government Gazette Extra dated 23.12.1981.]
- Where a Members, his spouse, the dependent children accompanying either of them and an attendant accompanying him performs journey within India by Air and furnishes the counterfoil of the Air ticket, the cost of Air ticket shall be reimbursed to him by the Secretary and the amount so reimbursed shall be adjusted against entitlement to travel by Rail and consequently his maximum aggregate distance of travel admissible under the Act shall stand reduced by such distance as could be travelled by Rail on a First Class Railway ticket purchased with such amount, in accordance with the Railway Tariff in force at the time when the journey was actually performed :Provided that where the counterfoil is lost or misplaced, the Member may produce a certificate from the office of the concerned Airlines for having travelled by an aeroplane of that Airlines.Explanation. - For the purposes of this rule, the cost of Rail Travel Coupons will be calculated on the basis of the Railway Tariffs in force at the time and further on the basis of the cost of one hundred kilometres as the maximum unit.
