Section 7 in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988
7. Journey expenses of poor prisoners to be borne by State Government.
- If on the report of the District Magistrate, the State Government is satisfied that prisoner's family cannot bear the expenses of his journey from and to the prison after his temporary release under this Act, the expenses may be borne by the State Government to such extent and in such manner as may be prescribed.
