Section 6A in Maharashtra Legislature Members' Salaries and Allowances Act, 1956
6A. [ Travel facilities to members.] [Section 6A was inserted by Maharashtra 64 of 1974, section 5.] - Without prejudice to the other provisions of this Act, every member who travels with his spouse [or companion] [These words were inserted by Maharashtra 8 of 2001, section 6(a) (w.e.f. 8.1.2001).] shall once during every session be entitled to one first class railway fare or as the case may be, [Steamer fare] [These words were substituted for the words 'steamer fare and ' by Maharashtra 11 of 1976, section 3. Second Schedule.] for his spouse [or companion] [These words were inserted by Maharashtra 8 of 2001, section 6(b), (w.e.f. 8-1-2001).] from his usual place of residence to the place where the session is held and for the return journey from such place:
[Provided that, where a member and his spouse travel by railway actually by air-conditioned two-tier, he shall be entitled to one air-conditioned two-tier fare for his spouse.] [This proviso was added by Maharashtra 3 of 1991, section 7.]
