Section 212 in The Navy (Pay And Allowances) Regulations, 1966
212. Compensation for infected clothing or personal effects destroyed.
(1)When the clothing or other personal effects of an officer or a sailor suffering from an infectious disease on board a ship are ordered to be destroyed to prevent the risk of infection to others, a list of such clothing or effects shall be made and the actual value thereof shall be appraised.(2)A certificate from the medical officer concerned, stating the necessity for destroying the said articles, shall be endorsed on the list thereof and attached to the voucher for the payment or replacement. The list should not include articles other than those actually required for service.(3)In the event of the restoration of the patient to health, replacement shall be made or compensation paid according to the foregoing regulations; but in the event of death, no compensation shall be payable to the deceased person's representatives in respect of the articles destroyed.
