Section 11(b) in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
(b)It he has to provide separate conveyance at his own expense for his [***] [The words 'servants or' omitted by G.S.R. 73, dated 23rd November, 1983 (w.e.f. 1st November, 1981).] luggage, in addition to daily allowance under clause (a) of this rule, he may-(i)[ if the journey is between places connected by rail or steamer draw charges for carriage of luggage under sub-clause (ii) of clause (a) of Rule 8;] [Substituted by G.S.R. 73, dated 23rd November, 1981 (w.e.f. 1st November, 1981).]
