Section 257 in The Navy (Pay And Allowances) Regulations, 1966
257. Recovery.
(1)The amount of advance shall he recovered in monthly instalments of one-twenty fifth of such amount or at one-tenth of the monthly emoluments of the sailor whichever is less, commencing from the first month's pay after the receipt of the advance; but the sanctioning authority may permit the recovery to be made in lesser number of instalments if the sailor so desires.(2)The amount of monthly instalments shall he fixed in whole rupees except un the case of the last instalment which shall consist of the balance including any traction of a rupee.ADVANCE OF PAY TO SAILOR AFFECTED BY FLOOD, CYCLONES AND OTHER NATURAL CALAMITIES OF EXCEPTIONAL SECURITY
