- S. Rs 71, 84, 85 and 86 read with Appendix 12 and items 40, 41, 42, 43C and 44 of the Delegation chapter of the Fundamental Rules govern the recovery of charges for the carriage of horses, tents, bicycles, etc., when travelling on public duty.Note. - The number of bicycles which can be carried at the expense of the Provincial Government by officers of and above the rank of Sub-Inspector is limited to one.
