Section 199 in The Navy (Pay And Allowances) Regulations, 1966
199. Garages.
(1)If the Station Commander is unable to provide garages to officers who actually maintain cars and for whom garages are authorised as part of their residences to which they are entitled, such officers may hire garages with the permission of the Officer Commanding the Station. In such a case the officer concerned may claim reimbursement of the hire charges for the garage, provided the Station Commander certifies that a garage could not be provided and no cheaper arrangement was possible.(2)The provisions of sub-regulation (1) shall not apply to officers provided with accommodation in Delhi or New Delhi.Compensation in lieu of Quarters-Sailors
