Section 133(3) in The Navy (Pay And Allowances) Regulations, 1966
(3)The Chief of the Naval Staff may remit the penalty or penalties referred to in sub-regulation (2) whenever the offence is venial and brings no discredit to the Service; he may also remit them in other cases where there are special grounds for remission.Explanation 1. - When a sailor is arrested by the civil power while he is on leave, his pay shall not be stopped for that portion of his absence during which he was on leave.Explanation 2. - The period between the date of arrest and the date of conviction and sentence may consist of the following spells, namely:(a)from the date of his arrest (unless he is on leave at the time) or from the date of expiration of his leave (if he is arrested during leave and is still in custody when his leave expires);(b)from the date of surrender to bail (if he is allowed to return to his ship pending trial);(c)from the date of a sentence of imprisonment and the like.Explanation 3. - Forfeiture of pay enforced under this regulation is to take effect from the commencement of each separate period of absence.Discontinuance of Pay
