Section 262(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)When a married officer cannot he provided with married accommodation due to service reasons or paucity of accommodation in the station to which he is posted, he shall be provided by the Government, free of charge and for himself only, accommodation and the following allied services provided the station commander certifies that family accommodation is not available at such station, namely:(a)Light and fans.(b)Furniture.(c)Water.(d)Conservancy.Explanation 1. - Climate considerations shall not constitute service reasons for the purpose of sub-regulation (1).Explanation 2. - In the case of officers serving in Delhi or New Delhi, the Quartering Officer on behalf of the Station Commander shall certify that family accommodation is not available.
