Section 23(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)Officers serving afloat on hoard ships which are based on Bombay or Calcutta shall be. allowed to draw the [allowances] [Substitued by S.R.O. 9-E, dated 19th March, 1974](a)at full rates-(i)if married and their families actually reside in Bombay or Calcutta;(ii)when they are required to live ashore during the time the ship undergoes refit, repairs and the like;(iii)when they are required to live ashore while appointed 'ANGRE' additional to await embarkation to the United Kingdom for courses of instruction, deputation duty, and the like, or on temporary duty to undergo courses of instruction in Bombay; and(b)[ At half the rates in other cases except the officers of the Naval Air Squadron whilst embarked on board INS Vikrant"] [Substitued by S.R.O. 12, dated 9th May, 1989].
