Section 25 in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
25. Conveyance arrangement.
(1)Whenever internees are transferred the Government or any officer authorised by it in this behalf may, be general or special order, authorise such mode of travel as it or he may deem necessary.(2)On their release, the internee shall be given travelling expenses according to the scale laid down hereunder-(i)Each Class I internee-One second class Railway Fare and/or First/or Upper Class Bus fare for the parts of the way connected by Rail and/or bus from the place of his release to the place where he was arrested and Rs. 5.00 per day for the number of days which would be ordinarily required for such travel inclusive of the day of his release.(ii)Each Class II internee-One Third Class Railway Fare and/or the Lower Class Bus fare for the parts of the way connected by Rail and/or Bus from the place of his release to the place where he was arrested and Rs. 3.00 per day for the number of days which would be ordinarily required for such travel inclusive of the day of his release.
