(1)Every prisoner whose home is situated more than 5 K.Ms. from the jail from which he is released and who is not in possession of more than ten rupees (exclusive of what he may have been awarded while confined in jail) shall at the time of his release be provided with subsistence allowance at the rate of Rs. 10/- in respect of every day's or part of a day's journey by rail or by bus to his home.
