Section 184(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)The rates of pilotage fees in respect of particular ports admissible to Commanding Officers and Navigating Officers of the Indian Naval Ships under the appropriate regulations for the Navy shall be laid down by the Chief of the Naval Staff from time to time and such rates shall not exceed two-thirds of the customary fees payable to pilots for such ports.
