Section 30(6) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(6)The Superintendent shall order the discharge of any child, the period of whose detention has expired and inform the competent authority within 7 days of the action taken. If the date of release falls on a Sunday or another public holiday, the child may be released on the preceding day, entry to that effect, being made in the register of discharge. The Superintendent shall in appropriate cases, order the payment of subsistence allowance at such rates as may be fixed from time to time and the railway and road, or both, fare, as the case may be.
