Section 198(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)When an officer is living in Government accommodation, owned or hired by the Military Engineering Service or is permitted with the approval of the Station Commander to arrange for his own accommodation, he shall be provided with furniture according to the authorised scale under the relevant rules. When this is not practicable he may be permitted with the approval of the Military Engineering Service to hire furniture within the authorised scale and any hire charges in excess of two and a half per cent of the officer's pay but subject to a maximum limit of a further two and a half per cent of his pay shall be met by the Central Government.
