Section 7(iii) in The Orissa Release of Prisoners on Parole Rules, 1983
(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.
