Section 56(3) in The Navy (Pay And Allowances) Regulations, 1966
(3)In the case of death of a member of the family of an officer in circumstances referred to in sub-regulation (2), the liability of the Central Government shall be limited to the difference between the actual funeral expenses (excluding the cost of shawl that may he placed on the dead body) and the cost of an appropriate funeral in India which has been assessed at Rs. 150.
