Section 136 in The Navy (Pay And Allowances) Regulations, 1966
136. Admissibility afloat.
(1)Compensatory allowance at the same rates and conditions as are given in [regulation 135A] [Inserted, Substitued & Omitted by S.R.O. 9(E), dated 19th March, 1974] shall also be admissible to sailors serving afloat on board ships based on ports situated in qualifying localities.(2)Rates of [compensatory (city) allowance, compensatory (local) allowance and Hill (compensatory) allowance] such as are applicable in Bombay and Calcutta shall be admissible to sailors borne in ships based at any port other than Bombay or Calcutta during periods of the ships' repair or refit subject to the fulfilment of the following conditions, namely:(a)the ship is required to stay at Bombay or Calcutta beyond thirty days;(b)the Commanding Officer of the ship certifies that the ship is not habitable due to repair or refit or the like and the sailors are therefore required to stay ashore;(c)the sailors do not avail themselves of the messing and other facilities in the ship while staying ashore;(d)hardlying money is not drawn in addition.
