Section 58(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013
(2)The competent authority may direct, if necessary, the payment to be made to poor parent or guardian by the Superintendent or the Project Manager of the home to pay such expenses for the journey of the inmate or parent or guardian or both, from the home to his ordinary place of residence at the time of sending the juvenile as may be prescribed.
