(a)If the place of local inspection is less than [eight kilometres] from the head-quarters he shall be entitled to receive the actual expenses subject to a maximum of Rs. [2.00] [Substituted by Notification No. 352/VIII-b-40, dated 11-7-1980 (w.e.f. 25-10-1980).] for the first [kilometre] [Substituted by Notification No. 352/VIII-b-40, dated 11-7-1980 (w.e.f. 25-10-1980).] and [Re. 1.00] [Substituted by Notification No. 352/VIII-b-40, dated 11-7-1980 (w.e.f. 25-10-1980).] for each succeeding [kilometres] [Substituted by Notification No. 352/VIII-b-40, dated 11-7-1980 (w.e.f. 25-10-1980).] on his certifying that they were actually incurred. [* * *] [Omitted by Notification No. 335/VIII-b-40, dated 11th August, 1969, see U.P. Gazette, Part II, dated 20th December, 1969, page 235.].
