Section 184 in The Navy (Pay And Allowances) Regulations, 1966
184. Pilotage fees to Commanding Officer and Navigating Officer.
(1)The rates of pilotage fees in respect of particular ports admissible to Commanding Officers and Navigating Officers of the Indian Naval Ships under the appropriate regulations for the Navy shall be laid down by the Chief of the Naval Staff from time to time and such rates shall not exceed two-thirds of the customary fees payable to pilots for such ports.(2)Claims for pilotage preferred by Commanding Officers of Indian Naval ships and those preferred by Navigating Officers require the approval of the Chief of the Naval Staff, before submission for payment to the Controller of Defence Accounts (Navy).(3)The grant of pilotage fees to such an officer is restricted to six times in and six times out of anyone port or channel and to six times of picking; on the same anchorage during the period for which the officer is borne continuously for service in the same ship.(4)If either the Commanding Officer or the Navigating Officer be ineligible for pilotage fees at a port or channel owing to the restriction imposed by sub-regulation (3), that officer's share of the total pilotage fees admissible shall lapse and shall not be payable to any other officer.
