Section 113(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964
(2)Where the rendering of honours at the funerals of Naval personnel who have died on active service is precluded by sub-regulation (1), application may be made (or relatives applying may be referred) to the local Army or Indian Air Force authorities, who are authorized by the Chief of Army Staff or the Chief of the Air Staff to render honours whenever possible, provided that no public expense is incurred beyond the value of the blank ammunition fired and that the place of funeral is within a reasonable distance.
