Section 8(2) in The Haryana Ministers Allowances Rules, 1972
(2)Unless it be otherwise expressly provided in these rules, any person travelling with the Minister in the reserved accommodation must pay the usual fare to the railway by the purchase of the required number of first class tickets, and in every bill for travelling allowance in respect of journey performed in reserved accommodation, the Minister reserving the accommodation must specify the number of persons who travelled with him and certify that the necessary number of tickets were purchased by them.Notes. - (1) The Minister reserving the accommodation shall be, required before beginning the journey to have the number and other details of the tickets purchased for the persons travelling with him in the reserved accommodation entered in the requisition form by the Station Master of the Station from which the journey is commenced. This is necessary in order to enable an adjustment to be made between the Civil and Railway Departments in respect of the fares realised by the Railways. When in the case of a Minister who travels in reserved railway accommodation no travelling allowance bills are received by the Audit Officer but only debits are received on account of Railway Requisitions, the Audit Officer will call for a certificate from the Minister to the effect that the journey covered by the requisition was on public duty.
