Section 8(7) in The Juvenile Justice (Punjab) Rules, 1987
(7)The competent authority inviting the said relative or fit person under sub-rule (6) may also direct, if necessary, the payment to be made to him by the Superintendent of the observation home of the actual expenses of the relative or fit person's journey both ways by the lowest class and of the juvenile's journey from the observation home to his ordinary place of residence at the time of sending the juvenile.
