Section 10B(1) in The Maharashtra Ministers' Salaries And Allowances Act, 1956
(1)Every Minister, Minister of State and Deputy Minister shall be provided with facilities, which shall entitle him at any time to travel singly by, first class or as the case may be, by air-conditioned two-tier by any railway in any part of India or by steamer in any part of the State of Maharashtra, in such manner, and subject to such conditions, as may by rules or orders be prescribed in that behalf:Provided that such travel by railway, in any part of India, whether within the State or outside the State, may be availed of by the Minister, Minister of State or Deputy Minister, as the case may be, either singly or jointly with his spouse or with his minor children or jointly with his spouse and minor children or companion, so however, that the distance so travelled by the member outside the State, and by the members of his family or companion whether within or outside the State, in any financial year does not in the aggregate exceeds fifty thousand kilometers.Explanation.—For the purpose of calculating the maximum limit of fifty thousand kilometers for travelling, the number of kilometers travelled by the Minister, Minister of State or Deputy Minister, as the case may be, outside the State and the number of kilometers travelled by the members of his family or companion from the place of their residence, whether within or outside the State, shall be counted separately.
