Section 7 in The Bihar Deputy Ministers' (Conveyance and Travelling) Allowance Rules, 1954
7.
A Deputy Minister travelling by road to join his post, whether in combination with railway or steamer journey or not is entitled for the road journey to draw travelling allowance at the rate of [Rupees two a kilometer] [Substituted by S.O. 1378, dated 6th September, 1979 (w.e.f. 1st July, 1979) for the words 'annas eight a mile'.] by the shortest route by road.Section III-Travelling on DutySub-section (1)Travelling by railway or steamer
