Section 216 in The Navy (Pay And Allowances) Regulations, 1966
216. No compensation admissible when an officer or a sailor can claim indemnification from individual at fault.
- Where loss or damage occurs in circumstances which give the officer or sailor a claim to indemnification from persons through whose fault it happened, no compensation shall be paid under these regulations; but if the officer or sailor so desires, and losses no time in making application to the senior officer present, an inquiry shall be ordered by the aforesaid senior officer and every assistance for obtaining the necessary evidence in support of the claim against the parties liable shall be rendered to the claimant.
