Section 10(1) in The Punjab Ministers Travelling Allowance Rules, 1953
(1)A Minister is entitled to a conveyance allowance of Rs. 300 per mensem. This is not subject to any reduction for any day for which ordinary travelling allowance is drawn. The State Government shall, however, be competent to provide for a Minister a State Car, in lieu of the conveyance allowance, and when a State Car is so provided, the expenses for maintenance and propulsion shall be borne by the State Government.
