Section 5(5) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
(5)Non-official members, who are entitled to travelling allowance shall also be paid incidental charges at Rupees 15/- for each journey to cover expenses of transport from the residence at the headquarters to the bus stand/railway station or vice-versa, porter charges, reservation charges etc. for departure from the headquarters and for arrival back to the headquarters. No incidental charges shall be paid for expenses that may be incurred for similar purpose at places of halts during the tour. Provided that in case a Member of the Legislative Assembly who is also a member of the State Board, the said daily and travelling allowances and incidental charges will be admissible when the Assembly is not in session and on production of certificate by the member that he has not drawn any such allowance for the same journey and halts from any other Government source or any other body.
