Section 61 in Regulations of the Tamil Nadu Agricultural University
61. If an employee carry personal effects by passenger train beyond these maximum, he may draw the actual cost of carriage up to the amount that would have been admissible had he taken the maximum number of kilograms by goods or passenger trains as prescribed above.
Note. -(i)Claims will be admitted only on production of vouchers and on a certificate that only goods belonging to the employee and his family were carried.(ii)Controlling officers may permit an employee who for valid reasons carries his personal effects by road or canal or partly by road or canal and partly passenger train between stations connected by rail to draw actual expenses up to the limit of the amount which would have been admissible had he taken the maximum number of kilograms by goods train.In cases where transporting companies are available for the transportation of personal effects, the claim for the actual expenses should be further limited to the amount charged by the company at owner's risk. For this purpose, transport companies shall mean lorry transport service which regularly ply for the conveyance of goods.The following certificate should be furnished with the travelling allowance bills in case falling under this note.Certified that for valid reasons the personal effects were carried by road or/and canal and that the sum of Rs.....................claimed in this bill represents the expenses actually incurred thereof, and is limited to the amount that would be admissible had the maximum number of kilograms been taken by goods train at the rate of Rs per kilogram."Certified also that the claim is further limited to the amount charged by the transport company at the owner's risk".If the personal effects are actually carried by the transport company, the receipt granted by the company should be attached to the bill in support of the claim duly stamped where necessary and signed by the employee indicating the date of payment. The letter of the railway authorities indicating the goods rates should also enclosed with the bill.
