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State of Odisha - Section

Section 32 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981

32.

At the time of release on revocation of a detention order or on expiry of the detention order, a security prisoner shall be paid the actual bus fare from the place of his release to the place concerned by bus nearest to the place of his ordinary residence. He may also be paid an allowance at the rate of Rs. 5,00 for the first twelve hours of actual journey and Rs. 3.00 for each subsequent 12 hours of actual journey subject to a maximum of Rs. 15.00.