Section 14(iv) in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
(iv)[ cost of transport of personal effects not exceeding the expenditure which would be incurred in the transport of one hundred fifty maunds of goods by road, by goods train or both, and the expenditure incurred in embarking and disembarking such personal effects; and [Clauses (iv) and (v) renumbered as clauses (iii) and (iv), vide G.S.R. 73, dated 23rd November, 1981 (w.e.f. 1st November, 1981, respectively).]
