Section 387(a) in The U.P. Co-operative Societies Rules, 1968
(a)Claim for travelling allowance shall include-(i)fare of the class in which actually travelled but not higher than the class to which the claimant is entitled under sub-rule (c);(ii)incidental charges amounting to one half of the fare of the class to which the claimant is entitled under sub-rule (c) of the journey is not performed by air or by rail in air-conditioned class;(iii)daily allowance as provided under Rule 388.
