Section 29(6) in The Juvenile Justice (Punjab) Rules, 1987
(6)The Superintendent shall order the discharge of any juvenile the period of whose detention has expired and inform the Chief Inspector within 7 days of the action taken by him. If the date of release falls on a Sunday or any other public holiday, the juvenile 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 at such rates as may be fixed from time to time and the railway or road or both the fares, as the case may be.
