Section 4(c) in The Haryana Ministers Allowances Rules, 1972
(c)[ If a Minister has to cancel his tour necessitating thereby the return of the ticket purchased by him for the journey by air the deductions, if any, made from the actual cost of the ticket shall be borne by the Government] [Inserted vide Haryana Govt. Notification No. 1645-Pol(2P)-73, dated 9.8.1973 and came into force with immediate effect.].
