Section 4A(3) in The Punjab Legislative Assembly (Allowances of Members) Act, 1942
(3)The charges in respect of rental, local and outside calls made by a Member from one or more telephones installed in his name within the State of Punjab and the Union Territory of Chandigarh shall be paid initially by the Member himself and the amount so paid shall also be reimbursed to the Member by the Government on production of receipts obtained from the Posts & Telegraph Department :Provided that the reimbursement of charges referred to in sub- sections (2) and (3) shall not exceed [fourty eight thousand rupees] [Substituted vide Punjab Act 21 of 1998.] per annum.
