Section 46(8) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(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 juvenile/child's journey from the home to his ordinary place of residence, at the time or sending the juvenile/child.
