Section 235(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)An advance not exceeding three hundred rupees may be granted by a Commanding Officer to a Service motor transport driver for the payment of any fine awarded by a Criminal Court in consequence of his being involved in a traffic accident while driving a Government vehicle on duty, provided that in the opinion of the Commanding Officer, further retention of such driver in the Indian Navy is desirable.
