Section 11(6) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(6)The competent authority inviting the said relatives or fit person under sub-rule (5) may also direct, if necessary, the payment to be made by the Superintendent 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/her ordinary place of residence at the time of sending the child.
