Section 13(ii) in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
(ii)when a Deputy Minister is treated as a State guest during his official visit to a State in India, where free boarding lodging are provided at the expense of the State visited, the daily allowance drawn will be limited to one-fourth of what is admissible to him at that station. A Minister who avails himself of State hospitality should indicate the fact in his travelling allowance bill for the information of the audit office.
