Section 12 in Fundamental Rules and Subsidiary Rules
(12)The concession is admissible for journeys within the State as follows :(i)Railway journey. - The class of railway accommodation to which the Government servant and his family will be entitled, will be the class to which he is entitled under the normal rules at the time the journeys are undertaken. It will be permissible for the Government servant and/or his family to travel in a class higher or lower than that to which he is entitled in the former cases the Government's liability will be 100 per cent of the fare for the excess distance by the class to which he is entitled and in the latter case, 100 per cent of the fare for the excess distance by the class in which he or his family actually travelled.Government's liability for the cost railway fare between the Government servant's headquarters and his home shall be limited to the share of the fare by the shortest route.(ii)Journeys by the State Transport. - For the journey which is performed by the State Transport Services the concession will be admissible on the basis of 100 per cent of the fare for the excess distance by the class of accommodation to which the Government servant and his family are entitled. When there are no recognised classes of accommodation, the fare of the class actually used will be admissible.(iii)Journeys by public vehicles other than State Transport Services. - A Government servant shall be entitled to one mileage allowance plus one additional mileage each, for each entitled member of his family at the rate applicable to his grade up to 100 per cent of such mileage allowance for the excess distance.(iv)For the portion of the journey which is not connected by a recognised public transport system, Government assistance will be 100 per cent of the road mileage as prescribed for journeys by own car and private transport under the rules at single rate irrespective of the number of members of the family.In either of the cases mentioned in (i), (ii) and (iii) above, the amount of Government's assistance should be calculated on the basis of actual fares or mileage allowance at single rate, as the case may be, for the Government servant himself and each entitled member of his family for whom full fares are payable and at half the rates of actual fare or at half of mileage rate for children between the age 3 to 12 years for whom half fares are payable.No incidental expenses will be payable for the journeys performed under the Leave Travel Concession Scheme.
