Section 9(ii) in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
(ii)Where a Deputy Minister may have to send his car empty by road from one place to another in the exigency of the public service, he may charge the actual cost of propulsion of the car for the distance it is actually sent empty by road, in addition to any travelling allowance admissible under these Rules.]
