- A Deputy Minister/Chief Parliamentary Secretary/Parliamentary Secretary, his/her spouse, his dependent children accompanying either of them or an attendant accompanying him found travelling on unexchanged rail travel coupons shall be considered as travelling without a railway ticket and shall be liable to the penal action by the railway authorities. In such cases the fares and excess charges shall be paid by such Deputy Minister/Chief Parliamentary Secretary/Parliamentary Secretary or his spouse in cash, and shall not be reimbursed by the Sanctioning Authority.
