Section 62(8) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(8)The Competent Authority inviting the said relative or fit person under sub-rule (6) may also direct, if necessary, the payment to be made by the Officer-in-Charge of the home of the actual expenses of the relative or fit person's journey both ways by the appropriate class and the child's journey from the home to his ordinary place of residence, at the time of sending the child.
