Section 7 in Tamil Nadu Ministers Travelling Allowance Rules, 1951
7.
(1)A Minister, when travelling by steamer, may recover actual travelling expenses, appending to his bill a certificate as follows: -"I certify that I have actually paid the amount of this bill and that it does not include any charge for the transport of any stores or goods other than my personal luggages."Explanation. - For the purposes of this rule, stores carried for consumption on tour shall be treated as personal luggage.(2)A Minister may also draw, in addition, a daily allowance at the rate of [fifty rupees per day for days spent on the journey] [Vide G.O. Ms.No. 518, Public (Establishment-I), dated the 27th March 1984 (with effect from 1st April 1984).], including days of halt.
