Section 90(c) in The Central Reserve Police Force Rules, 1955
(c)In either case they will be entitled to travelling allowance as on tour (by the shortest route) for the return journey. If a free railway pass is in the possession of a member of the Force and it can be used for the return journey, it should be so used. In that case, member of the Force will be entitled to the balance if any of the travelling allowance admissible. If the pass cannot be utilised, it should be surrendered whereupon it shall lapse. The member of the Force concerned in that case will be entitled to the full travelling allowance admissible.
