Section 7 in The Orissa Release of Prisoners on Parole Rules, 1983
7.
(i)Application for release on parole shall be in Form I of Schedule 'B' and recommendation of the Superintendent of Jail and District Magistrate of the district, where the prisoner is lodged shall be in Forms II and III respectively of the said Schedule.(ii)On receipt of the application from or on behalf of prisoner, the Superintendent of the Prison concerned shall forward the same furnishing necessary information in the prescribed form to the District Magistrate where the prisoner is lodged and will state the amount of money the prisoner has in his credit which he has earned during imprisonment.(iii)The cost of the journeys of prisoners who are released on parole shall be borne by themselves. If in the opinion of the District Magistrate the prisoner is not able to bear the expenses of his journey to the place of his residence during parole as specified in the order of release in Form I or Form III of the Schedule 'A', as the case may be, or his return journey therefrom, or the journeys both ways, the expenses shall be borne by the State Government.(iv)The District Magistrate shall forward the petition to the State Government with his recommendations.
