Section 5 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
5. Savings as to the securing or property and preparation of inventory .-Where payment of the debts and expenses recoverable under the Act has been secured by a representative, or a person appearing to the commanding officer to be entitled to receive or to administer the estate or where there are no such debts and expenses to be recovered, the commanding officer may abstain from securing and making an inventory of the property of the deceased, if so requested by the representative, or such person.
