Section 19(6) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
(6)The Officer-in-charge shall order the discharge of any juvenile, the period of whose detention has expired and inform the competent authority within 7 days of the action taken. If the date of release falls on a Sunday or another public holiday, the juvenile may be released on the preceding day, entry to that effect being made in the register of discharge. The Officer-in-charge shall in appropriate cases, order the payment of subsistence at such rates as may be fixed from time to time and the railway and road, or both fare, as the case may be.
