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State of Goa - Section

Section 320 in Goa Prisons Rules, 2006

320. Prisoner ordinarily to bear journey expense.

- When a prisoner is released on furlough, the cost of his journey both ways shall be borne by the prisoner concerned: Provided that, if in the opinion of the sanctioning authority, the prisoner is not able to bear the expenses of journey both ways or either way, as the case may be, the sanctioning authority may direct that the whole or any portion of such expenses be borne by the Government.