Section 142 in The Navy (Pay And Allowances) Regulations, 1966
142. Admissibility of conservancy allowance and its rates.
(1)Where the above said services cannot be provided in kind, an allowance in lieu thereof shall be admissible.(2)The allowance shall he fixed by the Station Commander (or the Commanding Officer where there is no Station Commander) after ascertaining the rate at which such services are obtained by civilians of equivalent status in the concerned localities subject to a maximum of [Rs. 12] [Substitued and Inserted by S.R.O. 9-E, dated 19th March, 1974] per month for Chief Petty Officers and [Rs. 10] [Substitued & Inserted by S.R.O. 9-E, dated 19th March, 1974] per month for Petty Officers and other sailors.(3)In stations where such service cannot be obtained at or within these rates, the Station Commander (or the Commanding Officer where there is no Station Commander) may in consultation with the Controller of Defence Accounts (Navy), Bombay fix the rate at [Rs. 15] [Substitued, Omitted & Inserted by S.R.O. 9-E, dated 19th March, 1974] per month for Chief Petty Officers and [Rs. 12] per month for Petty Officers and other sailors.(4)The element of such allowance which is payable in lieu of services of water carrier shall not be admissible when pipe water supply exists in quarters in which personnel are living.
