Section 113(1) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(1)Honours shall be paid officially only at the funeral of officers or men who have died on active service and whose bodies are committed to the sea, cremated or buried within the precincts of a naval port or at the place where the ship is lying. Notwithstanding this Regulation, however, the Chief of the Naval Staff may, at his discretion, authorize the rendering of honours at the funerals of officers who have held certain high appointments.
