Section 8(1) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
(1)A Minister when travelling on duty in a saloon or an inspection carriage is entitled, without payment to -(i)take with him in the reserved accommodation one relative subject to the authorised capacity of the reserved accommodation this concession is admissible even if a Minister travels in a first class compartment.(ii)accommodation for two personal servants; and(iii)free carriage of all luggage which he certifies as his personal luggage, including stores carried for consumption on tour, whether carried in the luggage van of the train to which his reserved carriage is attached or sent by any other train.
