Section 11 in The M.P. Legislative Assembly Members (Free Transit by Railway) Rules, 1978
11. Journey outside the State how computed.
- Journey out-side the State shall be computed as follows :-(1)From a place within the State to a place outside the State that much journey as is between the [last railway station within the State] [Substituted by Notification No. 3155-F-4-81-XXI-A (P A.), dated 5-2-1981.] and the destination outside the State.(2)From a place outside the State to a place within the State only that much journey as is between starting station outside the State and the [first railway station within the State.] [Substituted by Notification No. 3155-F-4-81-XXI-A (P.A.), dated 5-2-1981.](3)[ Journey of the nature referred to in Section 6 outside the State for which a member is entitled to first class railway fare under sub-rule (1-B) of Rule 3 of the Madhya Pradesh Legislature Travelling Allowance Rules, 1957 shall be excluded.] [Inserted by Notification No 22993-XXI-A (P.A.), dated 24-9-1982.]
