Section 38(4) in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
(4)Even discharged inmate whose destination is on or near a line of railway shall be supplied with a railway ticket of the lowest class. Payment of the fare shall be made by railway warrant, where the cost of journey exceeds Rs. Sq. In other cases payment shall be made by cash. When a journey is to be made by boat or bus, the inmate shall be provided with passage or passage money to the halting place nearest to his/her destination at the lowest rate. Every inmate who has to proceed a distance of more than 5 miles by road or more than 3 hour's journey by rail or other mode of conveyance shall on discharge be given subsistence allowance at the rate of [8 annas] [Please Check the Amount from the Department], if the journey will be completed on the following morning and [one rupee] [Please Check the Amount from the Department] per day otherwise.
