Section 235 in The Navy (Pay And Allowances) Regulations, 1966
235. Advances to Service motor transport drivers for payment of fines awarded by a Criminal Court.
(1)An advance not exceeding three hundred rupees may be granted by a Commanding Officer to a Service motor transport driver for the payment of any fine awarded by a Criminal Court in consequence of his being involved in a traffic accident while driving a Government vehicle on duty, provided that in the opinion of the Commanding Officer, further retention of such driver in the Indian Navy is desirable.(2)An advance sanctioned under sub-regulation (1) shall be claimed from the Controller of Defence Accounts (Navy) on the individual's application, supported by the sanction of the competent authority and a receipt, duly stamped, where necessary.(3)An advance under this regulation is recoverable in monthly instalments each equal to one-quarter of the individual's monthly emoluments.Advance for the Purchase of Motor Cars
