Section 236(3) in The Navy (Pay And Allowances) Regulations, 1966
(3)Advances for the purchase of motor cars may he granted after the commencement of a financial year only when "provisional" allotments are notified to the lower formations. Advances so granted, before the final allotment for that year has been notified, should not exceed that portion of the proposed appropriation for the whole year for which a vote "on account" has been passed by the Lok Sabha.
