Section 8 in Rajasthan Prisoners Release on Parole Rules, 1958
8. Journey expenses on parole
- The prisoner shall bear the journey expenses from and to the Jail. In cases of destitute prisoners Government may bear the cost of the prisoner's journey from and to the Jail. This concession will only be granted when the prisoner's family is so poor that they cannot meet his travelling expenses which should be mentioned in their application for parole giving at the same time the reasons therefor. In such cases the District Magistrate may cause enquiries to be made as regards the prisoner's financial position and state whether the concession should be allowed or not.
