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State of Punjab - Section

Section 443 in Punjab Jail Manual, 1996

443. Subsistence allowance, railway pass and conveyance allowance.

(1)Every prisoner whose home is situated more than 5 K.Ms. from the jail from which he is released and who is not in possession of more than ten rupees (exclusive of what he may have been awarded while confined in jail) shall at the time of his release be provided with subsistence allowance at the rate of Rs. 10/- in respect of every day's or part of a day's journey by rail or by bus to his home.
(2)Every released prisoner whose home is on or near any railway station and is situated more than five kms from the jail of his release or from the nearest railway station shall be entitled to -
(i)a free railway pass of the lowest class available in the train to the station nearest to his home;
(ii)conveyance allowance equivalent to the actual bus fare to reach his home; and
(iii)all allowances granted under this rule to any prisoner upon his release shall be paid to him in the presence of the Superintendent.