Section 8(3) in Rajasthan Legislative Assembly Members (Travelling & Daily Allowances) Rules, 1964
(3)When a journey is performed by a motor car between places connected by a railway, travelling allowance shall be limited to what would have been admissible had the member travelled by rail.Note. - Cases for travelling allowance at rates admissible for road travel shall be restricted to the distance from the point of commencement of the journey to the nearest railway station.
