(2)Every released prisoner whose home is on or near any railway station and is situated more than five kms from the jail of his release or from the nearest railway station shall be entitled to -(i)a free railway pass of the lowest class available in the train to the station nearest to his home;(ii)conveyance allowance equivalent to the actual bus fare to reach his home; and(iii)all allowances granted under this rule to any prisoner upon his release shall be paid to him in the presence of the Superintendent.
