Section 162(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)camps where rations cannot he supplied by Government are obliged to take their meals in a refreshment room; when detained on temporary duty at an outstation or attending or more changes when employed on movement control duties at a station where they["(m) When attending NCC camps at outstations where rations cannot be supplied by the Government.(i)upto 30 days Commander NCC Group HQ(ii)Beyond 30 days Director, NCC States."]
