Section 56(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)When the death of an officer occurs in a peace station, a grant-in-aid to the extent of the actual cost of the funeral subject to a maximum amount of [Rs. 250] [Inserted & Substitued by S.R.O. 9-E, dated 19th March, 1974] shall be admissible.
