Section 241(3) in The Navy (Pay And Allowances) Regulations, 1966
(3)Insurance policies with qualifying condition "owner drive" or the like shall not be sufficient for the purpose of this regulation. Vehicles purchased with advances from public funds shall in all cases by fully insured against loss or damage by fire or accident:Provided that insurance policies at a reduced rate of premium shall be accepted as adequate in cases where(a)the owner undertakes to meet the first '(Rs. 250] of a claim preferred against an insurance company in event of an accident; or(b)the vehicle is not insured against accidents for any season of the year because it is not in use or is garaged during such season.
