Section 204 in The Navy (Pension) Regulations, 1964
204. Claims to arrears of pension by pensioners who fail to draw their pension.
(1)Unless otherwise provided in these Regulations, a pensioner who fails to draw his pension for a period of twelve months shall be struck off the pension establishment.(2)if he thereafter prefers a claims to draw his pension, he may be readmitted to the pension establishment, if he accounts for such failure to the satisfaction of the competent authority which may depending on the circumstances of the case, grant or withhold the arrears of pension or any portion thereof.Section 3 - Sailors and their families
