Section 8(3) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
(3)Any person other than the relative mentioned in sub-rule (1) (i) travelling with the Minister in the reserved accommodation shall pay the usual fares to the railway by the purchase of first class tickets and in every bill for travelling allowance in respect of a journey performed in reserved accommodation, the Minister will specify the number of persons who travelled with him and furnish a certificate in Form-I.Explanation: - The high official requisition should not be utilised for reservation of accommodation for the staff who are required to pay in cash.
