Section 4(1) in The Rajasthan Ministers' (Travelling Allowances and Use and Maintenance of Conveyance) Rules, 1974
(1)Every Minister shall, while on tour, be entitled to mileage and halting allowance at the rates and upon the conditions specified in this rule:[Provided that the entitlement to halting allowance under sub-rule (1) shall be limited to 15 days in a month.] [Inserted by G.S.R. 8, dated 20-6-1990, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 20-6-1990, page 15.]
