Section 185(2) in The Navy (Pay And Allowances) Regulations, 1966
(2)When it may be found necessary to employ one ship to tow another, only one pilot shall be paid, except in extraordinary cases, the particulars of which are to be noted in the relevant certificates connected with such employment. The payment for pilotage shall be made only to the pilot of either ship to whom the senior officer shall think fit to give charge. Such pilot may be directed by the senior officer to be in whichever ship he may consider most advantageous under the circumstances of the service to be performed.
