Section 15(f) in The M.P. Prisoner's Leave Rules, 1989
(f)Travelling expenses. - The to and from travelling expenses of a prisoner in an emergency leave, who is unable to meet his expenses and who has no money to his credit in the prison on any account shall be met by the Government for the purpose of this rule. Any money earned by way of gratuity or wages in the jail shall be taken as money to his credit.
