(2)Every released prisoner whose home is on or near any railway station and is situated more than five miles from the jail of his release or from the nearest railway station shall be entitled to -(i)a free railway pass of the third class to the station nearest to his home, and(ii)conveyance allowance equivalent to the actual lorry fare subject to a maximum of road mileage admissible to class IV Government servants when on tour for journey or part thereof which he has to perform by road, to reach his home,(iii)where it is more convenient for a prisoner to travel by lorry than by train, actual lorry fare may be paid to him on release instead of issuing to him a railway requisition, provided the lorry fare does not exceed the cost of a IIIrd Class railway fare for the journey.Provided that no such pass or fare shall be given to any prisoner sentenced to imprisonment in lieu of fine inflicted under the provisions of sections 112 and 113 of the Indian Railway Act, XI of 1890.Provided further that Government may, at any time, direct that in the case of any prisoner or class of prisoners no such subsistence allowance, railway pass or lorry fare shall be given on release from jail after completion of their sentence.Nor shall a pass or subsistence allowance be given to the members of the Provincial Additional Police, Punjab in whose case `Recall Notice' has been served. They shall on release be handed over to the local police for being sent to the Additional Police Headquarters at Lahore.
