Section 161 in The Navy (Pay And Allowances) Regulations, 1966
161. General conditions of admissibility.
(1)The above said allowance shall be payable every month along with pay in arrears and shall be admissible proportionately in respect of broken periods of less than one month.(2)The said allowance shall also be admissible during leave pending retirement, including annual leave pending discharge of the individual from service.(3)The said allowance shall cease to he admissible during periods of desertion and imprisonment but shall he continued during periods of detention and while to hospital.(4)Recovered deserters awaiting trial are entitled to the said allowance from the date they are received into the naval custody.Ration Allowance
