Section 180(3) in The Navy (Pension) Regulations, 1964
(3)The pension of an individual drawing pension through an agent who has executed a bond to refund over payments shall not be paid in respect of a period of more than a year after the date of the life certificate last received, and the Controller of Defence Accounts (Pensions) and pension disbursing officers shall promptly stop further payments on receipt of authentic information of the death of any such pensioner.
