Section 10B in The Maharashtra Ministers' Salaries And Allowances Act, 1956
10B. Free transit by railway, steamer.
(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.(2)(a)Notwithstanding anything contained in this Act where a Minister, Minister of State or Deputy Minister, either singly or jointly with his spouse, or with his minor children or jointly with his spouse and minor children or companion undertakes a journey by air, in any part of India, whether within or outside the State instead of by railway as provided in this section he shall be entitled, subject to the maximum limit of fifty thousand kilometers for travelling, to claim travelling allowance, as if he or both or all of them, as the case may be, had undertaken the journey by air-conditioned two-tier by railway. In such cases, the difference between the fare for journey by air and the fare for journey by air-conditioned two-tier by railway will have to be borne by the Minister, Minister of State or Deputy Minister, as the case may be.(b)Where a Minister, Minister of State or Deputy Minister, either singly or jointly with the members of his family or companion as aforesaid undertakes a journey by steamer or road transport, in any part of India outside the State, he shall be entitled subject to the maximum limit of fifty thousand kilometers for travelling to claim the fare for journey by steamer or road transport if it is less than fare for journey by air-conditioned two-tier by railway for the same distance or, if the fare for journey by steamer or road transport is more than the fare for journey by air-conditioned two-tier by railway for the same distance, to claim the fare for journey by air-conditioned two-tier by railway for the same distance, and he shall have to bear the difference between two fares.(3)In this section, where facilities are given to a Minister of State and Deputy Minister to travel jointly with the spouse (with or without minor children) or companion, then in the case of a lady Minister, Minister of State or Deputy Minister she shall be entitled to have these facilities to travel, from time to time, jointly with her spouse or, instead, with any other member of her family as defined in the Explanation to section 10.
